SARDAR SATNAM SINGH Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS case and M.C.C. No. 92 of 1984 have been filed by the petitioner-assessees under Section 256(2) of the Income-tax Act for a direction to the Income-tax Appellate Tribunal to make a reference in respect of the following question :

(2.) THIS order shall also govern the disposal of M.C.C. No. 92 of 1984 (Sardar Triloksingh v. CIT).

(3.) IN this context, it is contended that the question of law that arises is as to whether silver utensils which, by their very nature, indicate that they are meant for personal use, could be said to fall within the ambit of Section 2(14)(ii) of the Act and it is on this ground, it is contended by the learned counsel for the assessee that a question of law, i.e., the question quoted above, arises and, therefore, this court should direct the Tribunal to state the case and make a reference for answering this question.