COMMISSIONER OF INCOME TAX Vs. BIMLA DEVI SHARMA

JUDGEMENT

(1.) BY this reference under Section 256(2) of the Income-tax Act, 1961 (hereinafter referred to as "the Act"), the Income-tax Appellate Tribunal, 'B' 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 :