COMMISSIONER OF INCOME-TAX Vs. KAMLA TOWN TRUST

JUDGEMENT

(1.) A common question arises in these three income-tax applications.

(2.) By these applications under Section 256(2) of the Income-tax Act, 1961, the Revenue has requested this court to direct the Tribunal to refer the following three questions for the opinion of this court :

(3.) After hearing counsel for both the parties, we are of the opinion that question No. 3 alone ought to be referred. So far as questions Nos. 1 and 2 are concerned, we do not think that they are questions of law arising from the order the Tribunal which ought to be referred. In view of the facts and circumstances of the case, the Tribunal's opinion on these questions appears to be unobjectionable.