COMMISSIONER OF INCOME TAX U P LUCKNOW Vs. J K HOSIERY FACTORY KANPUR

JUDGEMENT

(1.) These appeals by special leave are from the judgment and order of the Division Bench of the Allahabad High Court dated 4th August, 1972.

(2.) M/s. J. K. Hosiery Factory, Kanpur, the assessee firm herein, originally consisted of Sir Padampat Singhania, L. Lakshmipat Singhania and L. Kailashpat Singhania and J. P. Agarwal as partners. In January, 1946, the three Singhania brothers appeared to have retired from the firm and in their place the Kamla Town Trust was alleged to have become partner.

(3.) The revenue challenged this reconstitution of the firm and according to the revenue, the Singhania brothers never retired and the trust never became a partner. Four questions were referred by the Tribunal to the High Court under S. 66(1) of the Indian Income Tax Act, 1922 (hereinafter called the 'Act'). The question No. 4 is the only question canvassed before us and survives for these appeals. The same is as follows: