COMMISSIONER OF INCOME TAX Vs. RAMESH CHANDRA AGARWAL

JUDGEMENT

(1.) The Income-tax Appellate Tribunal, Delhi, has referred the following question of law under Section 256(1) of the Income-tax Act, 1961 (hereinafter referred to as "the Act") for opinion to this court: Whether, on the facts and in the circumstances of the case, the Tribunal was correct in directing the Assessing Officer to consider the claim of deduction on account of expenses incurred against income from incentive bonus, held assessable as income under the head 'Salary' ?

(2.) Briefly stated the facts giving rise to the present reference are as follows:

(3.) The reference relates to the assessment years 1988-89 and 1989-90.