COMMISSIONER OF INCOME TAX Vs. PRAKASHCHANDRA AGRAWAL

JUDGEMENT

(1.) BY this reference under Section 256(1) of the I.T. Act, 1961 (hereinafter referred to as "the Act"), the Income-tax Appellate Tribunal, Indore Bench, Indore, has referred the following question of law to this court for its opinion :

(2.) THE material facts giving rise to this reference, as set out in the statement of the case, are as follows ;