COMMISSIONER OF INCOME TAX Vs. K P ABDULLAH

JUDGEMENT

(1.) THE question referred to us at the instance of the Revenue which question arises out of the assessment of the respondent's income for the assessment year 1981-82 is as to "whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in law in deleting the additions made under Section 69D of the Income-tax Act, 1961, for the assessment year 1981-82 ?"

(2.) SECTION 69D of the Act reads as under :

(3.) IT was, therefore, submitted that the documents executed by the asses-see in this case which are in that manner are in fact hundis and, therefore, attract Section 69D of the Act.