COMMISSIONER OF INCOME TAX Vs. SAIFUDDIN M MOONIM

JUDGEMENT

(1.) THE only question raised in this reference application at the instance of the Revenue reads thus :

(2.) COUNSEL are agreed that the question has to be answered in the affirmative and in favour of the assessee in view of this Court's judgment in the case of CIT vs. Abdullabhai M. Moonim (1982) 26 CTR (Bom) 250 : (1981) 132 ITR 642.