COMMISSIONER OF INCOME TAX Vs. SHETH K M

JUDGEMENT

(1.) THE only question to be considered in this reference reads thus :

(2.) COUNSEL are agreed that the issue is covered by the judgment of this court in the assessee's own case in K. M. Seth vs. CIT 1977 CTR (Bom) 344 : (1977) 107 ITR 45 (Bom), and that the question must be answered in the affirmative and in favour of the Revenue. The question is so answered. No order as to costs.