COMMISSIONER OF INCOME TAX Vs. LACHMI NARAIN BHADANI

JUDGEMENT

(1.) -

(2.) THIS case has been referred to us under Section 66(1) of the Income-tax Act at the Instance of the Commissioner of Income-tax, Bihar and Orissa, and the following question has been formulated for our decision :-

(3.) UPON this decision the Commissioner of Income-tax asked the Tribunal to refer the case to this court and ultimately the question which we are asked to answer was formulated as stated above.