COMMISSIONER OF INCOME TAX Vs. GULAM RASOOL

JUDGEMENT

(1.) ALL the aforesaid reference cases involve common questions of law and facts and, therefore, they are disposed of by this common judgment.

(2.) FOR convenient disposal of all the aforesaid references, the facts given in CIT v. Gulam Rasool (M. C. C. No. 546 of 1992) are taken into consideration.

(3.) WE have heard learned counsel for the parties and perused the records. The question is when the Income-tax Officer issued notice under Section 147 and 148 of the Income-tax Act, whether the power of the Commissioner under Section 263 of the Income-tax Act stands denuded or not.