(1.) THESE two references have been heard together and are being disposed of by a common judgment.
(2.) THIS Court directed the Tribunal to state a case and refer the following questions of law for the opinion of this Court. Those questions relate to the asst. yrs. 1962 -63 and 1963 -64. The question in respect of earlier assessment year is as follows : -
(3.) BEFORE dealing with the findings arrived at and the contentions raised it may be proper to read s. 68 of the act, which is an follows : -