Commissioner Of Income-Tax vs Major Shamsher Singh (No. 2)
1989 Latest Caselaw 596 Del

Citation : 1989 Latest Caselaw 596 Del
Judgement Date : 13 December, 1989

Delhi High Court

Commissioner Of Income-Tax vs Major Shamsher Singh (No. 2) on 13 December, 1989

Equivalent citations: 1990 184 ITR 547 Delhi

Bench: B Kirpal, C Chaudhary

JUDGMENT

1. For the reasons stated in our order in Income-tax Case No. 32 of 1981 (CIT v. Major Shamsher Singh (No. 1) [1990] 184 ITR 456), we direct the Tribunal to state the case and refer the following questions of law to this court :

"(1) Whether on the facts and in the circumstances of the case the Tribunal is correct in law in holding that the sum of Rs. 48,390 is not taxable as the assessed's business income from dealings in land ?

(2) Whether, on the facts and in the circumstances of the case, the Tribunal is legally correct in holding that the sum of Rs. 48,390 is not chargeable to tax as capital gains ?"

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