- (1.) In view of a conflict of opinion, the following question stands referred to this Court : "Whether, on the facts and in the circumstances of the case, in computing the capital gains arising from the transfer of original shares, the subsequent issue of bonus shares should be taken into account for the purpose of averaging and reducing the cost of acquisition of those original shares -
(2.) The question is now covered by the decision of this Court in Escorts Farm (Ramgarh) Limited v. Commissioner of Income-tax (222 ITR 509). Following that decision, the question is answered in the affirmative and in favour of the Revenue.
(3.) The Civil Appeal is, accordingly, disposed of.;