COMMISSIONER OF INCOME TAX Vs. PRAMOD KUMAR JAIN

JUDGEMENT

(1.) THE Revenue has made this application under Section 256(2) of the Income-tax Act, 1961, requiring us to direct the Income-tax Appellate Tribunal to refer the following two questions for an opinion of this court :

(2.) INASMUCH as only question No. 1 arises from the Tribunal's order which is a question of law, in our opinion, we direct the Tribunal to draw up a statement of the case and refer the abovementioned question No. 1 to this court for its opinion.