COMMISSIONER OF INCOME TAX BOMBAY CITY II BOMBAY Vs. SITALDAS TIRATHDAS BOMBAY

JUDGEMENT

(1.) THE Commissioner of Income-tax, Bombay City II, has filed this appeal with a certificate under S. 66-A(2) of the Income-tax Act, against the judgment and order of the High Court of Bombay dated 20/09/1957 in Income-tax Reference No. 15 of 1957.

(2.) THE question referred to the High Court for its opinion by the Income-tax, Appellate Tribunal, Bombay was :

(3.) THE Commissioner of Income-tax questions the correctness of this decision and also of the two earlier decisions of the Bombay High Court. We are of opinion that the contention raised by the Department is correct.