SHYAM SUNDER GUPTA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS is a reference under section 66(1) of the Income-tax Act. The question which has been referred for the opinion of the court is :

(2.) THERE is a mistake in the question inasmuch as in place of the figure of 9,000 there should be a figure of only 4,500 as will be shown hereafter.

(3.) THE Account Member of the Tribunal agreed with the view of the Judicial Member and in the result the assessees appeal was dismissed by the Tribunal.