Deb, J. - (1.) This is a reference under Section 256(1) of the I.T. Act, 1961.
(2.) The assesses was originally assessed in the status of an unregistered firm relating to the assessment year 1957-58 on a total income of Rs. 19,739.
(3.) The assessee thereafter made a disclosure of Rs. 10,000 as its income which had escaped assessment for the aforesaid assessment year. The ITO therefore, reopened the assessment under Section 147(a) of the I.T. Act, 1961, and issued the relevant notice under Section 148 of the Act. In response to the said notice the assessee filed a return on March 11, 1970.;