- (1.) These matters are consolidated for being disposed of by a single order for the sake of convenience.
(2.) To start with, we take up Revenues ITA No. 603/All/1989 for the asst. yr. 1985-86. The effective ground taken is as under : "1. That the learned Dy. CIT(A) has erred in allowing registration to the firm as the two lady partners out of three partners were sleeping partners and they had not contributed anything towards capital of the firm."
(3.) In the assessment order, the status shown is as unregistered firm. The method of accounting was mercantile and the accounting period was the year ending on 30th Sept., 1984. The assessee was dealing in electrical goods, etc., Return was filed showing income of Rs. 5,880. Assessment was framed on 28th March, 1988, on total income of Rs. 50,630 under S. 143(3) of the IT Act, 1961.;