COMMISSIONER OF INCOME TAX Vs. METRO MOTORS

JUDGEMENT

(1.) THE Tribunal has referred the following question for the opinion of this court :

(2.) THE solitary contention raised by Mr. R. P. Sawhney, learned counsel for the Revenue, is that the amount of Rs. 5,000 was being paid annually in lieu of the goodwill and not on account of transfer of assets. Thus, the view taken by the Tribunal is not tenable.

(3.) NO other contention has been raised.