- (1.) PRABHU Dayal attained majority on January 2, 1976, and he was admitted as a partner by virtue of the partnership deed dated January 11, 1976, with effect from April 1, 1975. While he was a minor, he-was only having the benefits of partnership. For the assessment year 1976-77, the partnership firm applied for the grant of registration to the partnership created, vide deed dated January 11, 1976, with effect from April 1, 1975. The Income-tax Officer declined registration on the ground that on April 1, 1975, Prabhu Dayal was a minor.
(2.) FINALLY, the Income-tax Appellate Tribunal, Chandigarh, allowed registration.
(3.) AT the instance of the Revenue, the following question has been referred for opinion : "whether, on the facts and in the circumstances of the case, the assessee-firm is entitled to the grant of registration for the accounting period relevant to the assessment year 1976-77 ?";