- (1.) The Income-tax Appellate Tribunal, Allahabad has referred the following question of law under Section 256(2) of the Income-tax Act, 1961 (hereinafter referred to as "the Act") for opinion to this Court: Whether, on the facts and in the circumstances of the case, the Tribunal was, in law, justified in deleting the addition of Rs. 1,36,911 made on the basis of books found during the course of search and seizure operation ?
(2.) The reference relates to the assessment year 1983-84.
(3.) Briefly stated the facts giving rise to the present reference are as follows:;