COMMISSIONER OF INCOME TAX Vs. SAGARMAL RAMAUTAR LAL

JUDGEMENT

(1.) THIS is a reference under Section 256(1) of the I.T. Act, 1961, made by the Income-tax Appellate Tribunal, Patna Bench "A", Patna. Statement of the case has been duly submitted and the following question of law has been referred to this court for opinion :

(2.) WE, accordingly, answer the question referred to us against the Revenue and in favour of the assessee and hold that, on tho facts and in the circumstances of the case, the Tribunal was justified in deleting the addition of Rs. 15,295 standing as balance in Goshala and Dharmada accounts in the. balance-sheet relevant to the assessment year 1969-70.