Ghulam Hasan J. - (1.) This appeal relates to the assessment year 1943-1944. The firm was entitled to Rs. 2,20,702/- as its commission, but it is common ground that the firm did not draw this amount. It is , however, not disputed that the amount was credited to the firm in the accounts. The Income- Tax Officer treated the amount as income accrued and received by the firm and held it taxable.
(2.) In appeal before the Appellate Assistant Commissioner it was contended that this sum included Rs. 81,023/- which represented the commission accruing to the firm in the Indian States where the company had opened branches for selling yarn. It was urged that this amount was not assessable, as it had not been remitted to what was then called 'British India'. The Appellate Assistant Commissioner held that under managing agency agreement, the commission due to the firm accrued, or arose in British India as it was found that the income from these branches in Indian States had been included in the profit and loss account of the Head Office for presentation to the share-holders and the commission had been worked out on the basis of the accounts so prepared and not on the basis of the accounts of each branch separately. This view was upheld by the Tribunal.
(3.) Two questions were referred by the Tribunal to the High Court, firstly whether this whole amount was assessable and secondly whether the firm was entitled to exemption of the sum of Rs. 81,023.;