- (1.) THE Commissioner of Income-tax has filed this petition under Section 256 (2) of the I. T. Act, 1961, praying that the following question of law which arises out of the order of the Tribunal, be referred for our decision : "whether, on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the business activity was lawful and as such the assessee-firm was entitled to the benefits of registration ?"
(2.) IN order to appreciate the controversy, certain salient feature of the case may be noticed : A firm known as M/s. Suraj Bhan and Company was constituted with effect from 1st April, 1970, and a partnership instrument was drawn on 2nd April, 1970. The said firm consisted of five partners and their profit/loss sharing ratio has been mentioned in Clause 8 of the partnership deed. The firm's application for registration was refused by the ITO by order dated 26th March, 1974, and an assessment was framed in the status of an association of persons. On appeal the AAC confirmed the ITO's order refusing registration. The assessee took up the matter to the Tribunal. On a consideration of the entire matter the Tribunal found as follows : "this clearly implies that the five individuals who are stated to have constituted the partnership were admitted by the Department to have joined hands together for carrying on a business for earning profit. The only ingredient that is further required in the case of a partnership is that the element of agency should also be there. In the present case, the partnership instrument itself furnishes evidence as to the said element of mutual agency and there is no material on the record to show that the element of mutual agency was not there. We, therefore, conclude that registration should not have been refused in the instant case under Section 185 (1) (b), Income-tax Act. The Appellate Assistant Commissioner's order is set aside. The registration is granted. "
(3.) IN view of the aforesaid finding, the registration was granted.;