COMMISSIONER OF INCOME TAX Vs. RAJKUMAR SANCHETI

JUDGEMENT

(1.) THIS is a reference application under Section 256(2) of the Income-tax Act, 1961, for directing the Income-tax Appellate Tribunal, Jaipur, to refer the question of law framed in the reference application arising out of the order of the Tribunal dated August 13, 1997, in I. T. A. No. 1873/JP of 1991. It is submitted by both learned counsel that the question of law involved in the instant reference application has been asked to be referred by the order of this court dated March 14, 2000, in D. B. Income-tax Reference No. 69 of 1999-CIT v. Laxmi Chand [2001] 249 ITR 398.

(2.) ACCORDINGLY, we allow this reference application and direct the Tribunal to submit the statement of case and to refer the following questions of law for the opinion of this court :