COMMISSIONER OF INCOME TAX Vs. LAXMAN SINGH

JUDGEMENT

(1.) THE following question has been referred for our opinion by the Income-tax Appellate Tribunal, Jaipur Bench, Jaipur ("the Tribunal" herein) :

(2.) AN appeal was preferred and the Appellate Assistant Commissioner took the view, after consideration of contentions raised on behalf of the assessee, that the gold ornaments were sold before the relevant amendment came into force from April 1, 1973, and, therefore, on their sale no capital gain tax was payable.

(3.) THERE will be no order as to costs of this reference.