ROSHAN LAL Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE question of law referred for the opinion of this court is as under :

(2.) A similar question came up for consideration before this court in Income-tax Reference No. 25 of 1980 (Amrit Lal v. CIT [1989] 179 ITR 105 (P & H)) decided today, that is, December 2, 1988. For the reasons recorded therein, this reference too is answered in the affirmative, in favour of the Revenue and against the assessee. There will be no order as to costs.