LAWS(ALL)-1995-8-29

COMMISSIONER OF INCOME TAX Vs. PUSHPA MOHAN SMT

Decided On August 16, 1995
COMMISSIONER OF INCOME-TAX Appellant
V/S
PUSHPA MOHAN Respondents

JUDGEMENT

(1.) HEARD Sri Bharatji Agarwal, learned counsel for the Revenue. None appears for the assessee.

(2.) THIS is an application under Section 256(2) of the Income-tax Act, 1961.