LAWS(APH)-1998-4-11

SYAMALA RAO M Vs. COMMISSIONER OF INCOME TAX

Decided On April 29, 1998
M. SYAMALA RAO Appellant
V/S
COMMISSIONER OF INCOME-TAX Respondents

JUDGEMENT

(1.) AT the instance of the assessee, the following question is referred for the opinion of this court :

(2.) THE brief facts of the case are as follows :

(3.) IN the light of the above, we answer the question in the negative and in favour of the assessee. The referred case is accordingly answered. No costs.