LAL CHAND GOPAL DAS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS is an IT reference. which comes to us on a requisition by this Court under s. 66(2) of the IT Act. The question which has been referred to us for our opinion is as follows :

(2.) THE facts giving rise to the reference may be stated as follows During the asst. yr. 1946 -47 the ITO discovered certain cash deposits in the Amanat Khata of the assessee. The entries were as follows :

(3.) ON appeal before the AAC, this addition was confirmed. He observed :