M.Katju, J. - (1.) HEARD counsel for the parties.
(2.) THIS is a reference under S. 256(1) of the IT Act in which the following question of law has been referred to us for our opinion : "Whether on the facts and in the circumstances of the case, the Tribunal was justified in holding that where there is a change in the constitution of a firm, two assessments have to be made, one in respect of the income derived before reconstitution and another in respect of the income derived after reconstitution of the firm ?" The assessee is a firm and the relevant assessment year is 1979-80. During this assessment year one of the partners Sri Beni Prasad Tandon died on 2nd June, 1978. According to cl. 14 of the partnership deed the firm was not to be dissolved on the death of one of the partners. In view of the decision in CIT vs. Empire Estate (1996) 132 CTR (SC) 221: (1996) 218 ITR 355 (SC) there was no dissolution of the assessee firm. Hence, there has to be a single assessment and not two assessments. We, however, reframe the question referred to us as follows : "Whether there was any dissolution of the firm or only reconstitution on account of death of one of the partners and consequently whether there will be two assessments or only one assessment ?"
(3.) WE answer the above question in the negative, i.e., in favour of the Department and against the assessee, and hold that there will be only one assessment and not two assessments.;