COMMISSIONER OF INCOME TAX Vs. DHANNAMAL

JUDGEMENT

(1.) THIS is a reference under s. 256(1) of the IT Act at the instance of the Revenue to answer the following questions of law :

(2.) THE relevant assessment years in the present case are 1972-73 to 1975-76. In respect of some assessee, the same questions on the same facts for some other years were referred to this Court of decision and that decision is reported in CIT vs. Dhannamal (1982) 29 CTR (MP) 340 : (1984) 148 ITR 141 (MP). THE decision was in favour of the Revenue on these questions. In the present reference also following the earlier decision, these questions have to be answered in favour of the Revenue.