INCOME TAX COMMISSIONER Vs. ANUPCHAND AND COMPANY

JUDGEMENT

(1.) THIS is a reference under Section 256(1) of the Income -tax Act, 1961, at the instance of the Revenue and the following questions of law have been referred by the Tribunal for answer by this court :

(2.) FOR disposal of this reference application, necessary facts are as under :

(3.) SO far as questions Nos. (3) and (4) are concerned, they are academic ; therefore, they need not be answered by this court.