COMMISSIONER OF INCOME-TAX Vs. RAJINDER PAL JAIN

JUDGEMENT

(1.) THE question of law referred for the opinion of this court is in the following terms ;

(2.) THE matter here is squarely covered by our decision in Income-tax Reference No. 159 of 1980 (CIT v. Varinder Kumar [1989] 180 ITR 180)), decided on December 1, 1988. The reference is, accordingly, answered in the negative, in favour of the assessee and against the Revenue. There will be no order as to costs.