COMMISSIONER OF INCOME TAX Vs. TIRUPATI CONSTRUCTION CO

JUDGEMENT

(1.) THE Revenue has filed this application under Section 256(2) of the Income-tax Act for directing the Tribunal to refer the following questions, stated to be questions of law for the opinion of this court :

(2.) IT transpires that the assessee filed the return for the assessment years 1975-76/1977-78 culminating in the assessments made on its total income of Rs. 19,180 and Rs. 46,223. The income assessed was confirmed in appeal by the Appellate Assistant Commissioner but reduced to Rs. 18,360 and Rs. 44,104 by the Income-tax Appellate Tribunal.

(3.) THE Revenue has now filed this application under Section 256(2) for directing the Tribunal to refer these questions for opinion of this court.