- (1.) THE main point in this appeal is as to whether the amendment to Section of the Income Tax Act, 1961, brought about by the Finance (No. 2) Act, 1991, with effect from 1 -4 -1992, is prospective in nature or is retrospective.
(2.) THIS Court in the case of P. R. Prabhakar v. : [2006]284ITR548(SC) , relying upon Circular No. 19 -12 -1991, issued by the Central Board of Direct Taxes (CBDT), has held that the amendment in question is prospective in nature and the same is binding on the revenue. In view of . 621 19 -12 -1991 issued by the Central Board of Direct Taxes and the aforesaid judgment of this Court, these appeals are accepted and the orders passed by the High Court of Bombay are set aside leaving the parties to bear their own costs.
(3.) THE appeals stand allowed in the above terms.;