PARAS AND COMPANY Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE Income-tax Appellate Tribunal has referred the following questions of law arising out of its order dated July 30, 1983, in respect of the assessment years 1972-73 and 1973-74 under Section 256(1) of the Income-tax Act, 1961 :

(2.) WHETHER, on the facts and in the circumstances of the case, the Appellate Tribunal was right in holding that the firm Paras and Co., Pali, was the benamidar of Dalichand Tejraj, Pali ?"

(3.) THE reference is accordingly answered in favour of the Revenue and against the assessee. No order as to costs.