COMMISSIONER OF INCOME TAX Vs. SARIKA SAREE HOUSE

JUDGEMENT

(1.) The assessee was served on November 27, 1990, but no one appears on its behalf.

(2.) By this application under Section 256(2) of the Income-tax Act, 1961, the Revenue is asking this court to direct the reference of the following two questions :

(3.) The income-tax application is answered accordingly. No costs.