COMMISSIONER OF INCOME TAX Vs. VIJAY KUMAR

JUDGEMENT

(1.) This is a reference under section 256(2) of the Income Tax Act, 1961. The learned Tribunal referred the following questions :

(2.) HEARD Sri Shambhu Chopra, learned Standing counsel for the revenue. None is present for the assessee.

(3.) THUS , in view of the above, the question is answered in the favour of the assessee and against the revenue.