COMMISSIONER OF INCOME TAX Vs. BIKRAM SINGH SOOD

JUDGEMENT

(1.) At the instance of the Revenue, following question, pursuant to the directions given by this Court under Section 256(2) of the Income-tax Act 1961 (in short 'Act'), has been referred for opinion of this Court:

(2.) Factual position, in a nutshell, is as follows: Assessee was an agent of the Haryana Government for selling lottery tickets in respect of lottery known as "Haryana State Lottery". As an authorised agent, assessee was to get certain percentage of the prize money. Conditions laid down in this' regard are as follows:

(3.) We have heard learned counsel for the Revenue. There is no appearance on behalf of the assessee inspite of notice. Learned counsel for the Revenue submitted that receipt is inextricably connected with the business activities of the assessee and therefore the Tribunal's conclusions are not in order.