MOHAMMAD ASLAM Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) -

(2.) THE Commissioner of Income Tax has on his motion under Section 66 (1) of the Income Tax Act referred the following two questions to this Court for decision

(3.) THE assessee will be entitled to his costs from the department. Mr. Kamla Kant Verma on behalf of the department should file his certificate within two months. THE hearing of this case occupied a whole day.