COMMISSIONER OF INCOME TAX Vs. DIVAKAR S V

JUDGEMENT

(1.) SINCE these references relate to one common judgment of the Tribunal and the statement of the case drawn up by the Tribunal is a common one, we are disposing of them by this common judgment.

(2.) AT the instance of the Revenue, the following question has been referred for adjudication under Section 256(1) of the Income-tax Act, 1961, (in short, " the Act " ), by the Income-tax Appellate Tribunal, Cutlack Bench, Cuttack (in short, " the Tribunal " ).