COMMISSIONER OF INCOME TAX Vs. VISHNU PRASAD SINGHAL

JUDGEMENT

(1.) THIS is an application made under Section 256 (2) of the IT Act by the IT Department (Revenue) against an order dt. 20th Nov. , 1998, passed by Tribunal in case No. RA 107/108/ind/1998 arising out of ITA Nos. 529 and 530/ind/1993, whereby the application made by the applicant/petitioner, i. e. , Revenue under Section 256 (1) of the Act has been rejected holding that no referable question of law arises out the order of Tribunal.

(2.) HEARD Shri R. L. Jain, learned counsel for the applicant, on the question of admission.

(3.) WE concur with the finding of Tribunal when it was held that no referable question of law within the meaning of Section 256 (1) of the Act is made out. We thus, also decline to call for the reference on the question proposed at the instance of Revenue. Let us see the facts.