MODY K M Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS reference was on board earlier on 10th of this month, when at the request of Mr. Khanna it was kept back till 16th. Mr. Khanna pointed out on the first date that he had no instructions from the assessee or his heirs. On 16th at Mr. Khanna's further request, it was kept back till 21st. From 21st it has been appearing on board till today.

(2.) ANOTHER IT Reference involving this very assessee was also on board, being IT Ref. No. 104 of 1972. In the said reference, which was at the instance of the CIT, we found that the original assessee, K. M. Mody, had died and his heirs and legal representatives were one Roosi K. Mody and Mrs. Manek Burjor Cooper, being his son and daughter respectively.