COMMISSIONER OF INCOME TAX Vs. SAPNA TRADERS

JUDGEMENT

(1.) This is an application under s. 256(2) of the IT Act filed at the instance of the Revenue in which the following two questions have been raised :

(2.) The applicant has sought direction to the Tribunal to refer the aforesaid two questions for the opinion of this Court.

(3.) We have heard learned counsel for the parties. So far as question No. 1 is concerned, in our opinion, it does raise a question of law which arises out of the order of the Tribunal. The application to that extent is allowed.