VENKATA BHOOMA REDDY G Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) :

(2.) THE following question referred by the Tribunal, Hyderabad, falls to be answered by us, namely :

(3.) WE will begin with the proposition enunciated by Lord Dunedin in Vallambrosa Rubber Co. Ltd. vs. Farmer (1910) 5 Tax Cases 529. The learned Law Lord observed thus (1910) 5 Tax Case 529 :