COMMISSIONER OF INCOME TAX Vs. A G ABRAHAM

JUDGEMENT

(1.) IN pursuance of the directions of this court, the INcome-tax Appellate Tribunal has stated a case and referred the following questions of law to us under Section 256(2) of the INcome-tax Act, 1961, for the assessment year 1972-73 for our consideration :

(2.) HE assessee is a director of Samarias Trading Co. P. Ltd., Madras. For tHE assessment year 1972-73, tHE assessee filed a return admitting an income of Rs. 20,971. THE Income-tax Officer made an addition of Rs. 25,980 towards tHE value of perquisites and tHE assessment was completed by him on a total income of Rs. 48,940.

(3.) ACCORDINGLY we answer both the questions of law referred to us in the affirmative and against the Department. No costs.