COMMISSIONER OF INCOME TAX Vs. GOURI SHANKAR AGARWALLA

JUDGEMENT

(1.) THE Income-tax Appellate Tribunal, Cuttack Bench (in short, " the Tribunal"), has referred the following question to this court under Section 256(1) of the Income-tax Act, 1961 (in short, "the Act"), for opinion :

(2.) THE background facts as indicated in the statement of case are as follows :