- (1.) HAVING heard counsel for the petitioner-assessee and learned standing counsel for the Revenue, we direct the Tribunal to state the following question for the opinion of this court under Section 266(2) of the Income-tax Act, 1961 : "Whether there was any material or evidence on record to justify the finding of the Income-tax Appellate Tribunal in law that the assessee was liable to be taxed on Rs. 2,382 being the value of the ornaments found in the search conducted by the Customs Authorities ?"
(2.) LEARNED counsel for the petitioner-assessee says that questions Nos. 1 and 2 are included in question No. 3. Whatever that may be, the only question referred is question No. 3. The application is rejected, so far as questions Nos. 1 and 2 are concerned. Ordered accordingly.;