- (1.) Heard learned counsel for the parties and also for the interveners.
(2.) The question raised in these appeals is whether the interest on sticky advances is income for the assessment years 1968-69. The answer to the question is covered by the majority view of this court in State Bank of Travancore V/s. COMMISSIONER OF INCOME TAX [1986] 158 ITR 102. Following the said decision, the appeals and application for intervention are dismissed with no order as to costs.;