RAM SINGH VERMA Vs. INCOME TAX APPELLATE TRIBUNAL

JUDGEMENT

(1.) BY these two applications filed under Section 256(2) of the Income-tax Act, 1961, the assessee is asking this court to direct the Tribunal to state the following questions in respect of the assessment years 1983-84 and 1985-86. The questions relating to the assessment year 1983-84 are :

(2.) THE questions relating to the assessment year 1985-86 are :

(3.) THE applications are, accordingly, dismissed.