COMMISSIONER OF INCOME TAX Vs. SAYED RAFIQUR RAHMAN

JUDGEMENT

(1.) AS directed by this court under Section 256(2) of the Income-tax Act, 1961 (hereinafter to be referred to as "the Act"), the Income-tax Appellate Tribunal, Patna Bench, Patna, has referred the following question of law to this court for its opinion :

(2.) THE material facts giving rise to this reference, briefly, are as follows :