KUNDANLAL MARU Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS is a reference under Section 256(1) of the I.T. Act, 1961 (for short hereinafter referred to as "the Act") at the instance of the assessee.

(2.) THE relevant assessment year is 1971-72.

(3.) ON these facts as already stated, at the instance of the assessee. the Tribunal has referred the following question as a question of law for answer to this court :