AMRITSAR TRANSPORT CO. (P.) LTD. vs COMMISSIONER OF Income Tax.

S. P. GOYAL J. - Learned counsel for the parties are agreed that all the three questions are covered by the decision of this court in Amritsar Transport Co. P. Ltd. Vs. Commissioner of Income Tax, , wherein, between the parties, these very questions were answered against the assessee relating to the assessment year 1970-71. Learned counsel for the assessee, however, on question No. 3, wanted us to review that decision on the basis of a decision of the Delhi High Court in Santlal Kashmirilal Vs. Commissioner of Income Tax, Delhi, . The earlier decision, referred to above, is based on a Full Bench decision of this court in Commissioner of Income Tax Vs. Khem Chand Bahadur Chand, . It is not open to us to doubt the correctness of the Full Bench decision on the basis of a Division Bench decision of the Delhi High Court nor to seek a reference to a larger Bench on that ground. We being bound by the decision of the Full Bench, all the three questions are answered against the assessee and In favour of the Revenue. No costs.