- (1.) The same issue appears to have been decided against the Revenue and in favour of the assessee in Progressive Financiers V/s. CIT, 1997 224 ITR 595 (SC), in connection with Sec. 184(2) of the Income-tax Act, 1961, which is in pari materia with Sec. 27(2) of the Kerala Agricultural Income-tax Act, 1950. We accordingly dismiss these appeals.;