COMMISSIONER OF INCOME TAX Vs. KULASINGHEE A HARITH

JUDGEMENT

(1.) THE Tribunal has referred the following question of law under s. 256(1) of the IT Act, 1961:

(2.) THE assessment year involved is 1980-81. Relevant year of account is the year ending 31st March, 1980. The facts as is evident from the statement of facts are as follows:

(3.) ACCORDINGLY , the question referred to us is answered in the affirmative and in favour of the assessee.