COMMISSIONER OF INCOME TAX Vs. SARDAR VIRENDRA SINGH BOLIA

JUDGEMENT

(1.) BY this reference under Section 256(1) of the I.T. Act, 1961, hereinafter called "the Act", the Income-tax Appellate Tribunal, Indore Bench, has referred the following questions of law to this court for its opinion:

(2.) WHETHER the Appellate Tribunal was justified in holding that the status of the assessee should be individual as against the status of an HUF adopted by the ITO ?"

(3.) REFERENCE answered accordingly. In the circumstances of the case, parties shall bear their own costs of this reference.