Dr. B.P. Saraf J.
1. By this reference made under section. 256(1) of the Income Tax Act, 1961, at the instance of the Revenue, the Income Tax Appellate Tribunal has referred the following question of law for the opinion of this court :
"Whether, on the facts and in the circumstances of the case, the Tribunal was correct in law in holding that income derived by the assessee-firm from brokerage and commission on foreign transactions between scheduled banks and Exchange Control of Reserve Bank of India was taxable as ''professional income'' ?"
2. It is stated before us that this case is covered by the ratio of the decision of this court in
3. No order as to costs.
