Suhas Chandra Sen, J. - (1.) The Tribunal has referred the following question of law under Section 256(1) of the Income-tax Act, 1961 ("the Act") : "Whether, on the facts and in the circumstances of the case, the Tribunal was justified in holding that the assessments made by the Income-tax Officer on February 26, 1970, and February 15, 1974, respectively, for the two years under reference were not barred by limitation ?"
(2.) The relevant assessment years are the assessment years 1964-65 and 1970-71 and the corresponding accounting years ended on November 15, 1963, and November 9, 1969, respectively.
(3.) The assessee is a registered firm.;