COMMISSIONER OF INCOME TAX Vs. ASHOK AUTOMOBILES

JUDGEMENT

(1.) THIS is a reference under Section 256(2) of the Income-tax Act, 1961. The Tribunal has stated the case pursuant to an order of this court dated August 5, 1991, and the following question has been referred for our answer :

(2.) WE have gone through the reference application. It is a very short matter which relates mostly to the facts and no question of law is involved.

(3.) WE answer the question in favour of the assessee and against the Revenue.