COMMISSIONER OF INCOME TAX Vs. RAGHAVJI ANANDJI AND CO

JUDGEMENT

(1.) THIS is a reference made by the Income -tax Appellate Tribunal, Bombay Bench 'B', under section 66(1) of the Indian Income -tax Act, 1922.

(2.) THE assessee is Messrs. Raghavji Anandji and Co. We are concerned with the assessment year 1959 -60, the corresponding previous year being S. Y. 2014.

(3.) IT may be stated here that, according to me, the only reason why the Commissioner acted under section 33B(1) of the Act and cancelled registration of the firm to be found in his order (annexure 'D') is the fact that Vandravan Purshottam had signed the deed of partnership in two capacities.