- (1.) The question has been rightly answered by the High Court in the order under challenge. The decision of the High Court accords with the view taken by this Court in Biharilal Jaiswal vs. Commissioner of Income-tax, (1996) 1 SCC 443 : and followed in Motilal Chunnilal (Tak) vs. Commissioner of Income-tax, (1998) 234 ITR 472.
(2.) The appeal is dismissed.
(3.) No order as to costs.;