OUDH COCOGEM AND PROVISION STORES Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE question of law referred to this court by the Income-tax Appellate Tribunal, Allahabad, is as follows :

(2.) THE ground for cancellation of renewal of registration was this. THE firm carries on business of selling wines. THE licence for wine business stood in the name of one partner only. THEre was no licence in favour of the firm as such. For this reason, the Commissioner cancelled renewal of registration.

(3.) MR. Gopal Behari appearing for the department strongly relies upon section 24 of the Contract Act. Section 24 of the Contract Act states :