COMMISSIONER OF INCOME TAX Vs. T SRINIVASA RAO T PUSHPAMMA T SATYANARAYANA T PANDAIAH AND T PADMA RAO

JUDGEMENT

(1.) THIS judgment will dispose of all the five references since they raise a common question of law. At the instance of the Revenue in all the five cases, the following question of law was referred by the Income-tax Appellate Tribunal under section of the income-tax Act, 1961, for the opinion of this court :