CIT Vs. RAM SINGH

JUDGEMENT

(1.) THE Income Tax Appellate Tribunal, New Delhi, has referred the following question of law under section 256(l) 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 Appellate Tribunal was legally justified in holding that the amount not realized by the assessee from the customers cannot be regarded as part of its trading receipts ?'

(2.) THE reference relates to the assessment year 1984 -85.