COMMISSIONER OF INCOME TAX Vs. RAM RATI DEVI

JUDGEMENT

(1.) THE questions referred in these cases under Section 256(1) of the Income-tax Act, 1961, arc similar, if not identical, to the questions referred to this court in Taxation Cases Nos. 93 to 98 of 1978 (CIT v. Pushpa Devi : [1987] 164 ITR 639) and Taxation Cases Nos. 21 to 23 of 1978 (CIT v. Rambha Devi [1987] 164 ITR 658). Those cases have since been decided. It is pertinent to note here that the decision of this court in Taxation Cases Nos. 93 to 98 of 1978 (CIT v. Pushpa Devi [1987] 164 ITR 639) has been followed in a spate of other such applications, perhaps, about two dozen cases if not more.

(2.) FOR the reasons given in the judgment of the first batch of cases, namely, Taxation Cases Nos. 93 to 98 of 1978 decided by this court on June 13, 1986 (CIT v. Pushpa Devi [1987] 164 ITR 639) which were followed by the judgment passed by this court in the second batch of cases, namely, Taxation Cases Nos. 21 to 23 of 1978 on September 4, 1986 (CIT v. Rambha Devi [1987] 164 ITR 658), we answer the questions in favour of the Revenue and against the assessees. But, on the special facts and in the circumstances of these cases, we make no order as to costs.