JAIN AND CO. Vs. COMMISSIONER OF INCOME TAX, ASSAM

JUDGEMENT

(1.) THE Income Tax Appellate Tribunal, Gauhati Bench, Gauhati (hereinafter called "the Tribunal"), has referred the following question to us for opinion :

(2.) THE material facts of the case may be briefly stated thus :

(3.) THE accounting year of the assessee for the assessment year 1965 -66 ended on April 9, 1965. On April 9, 1965, the assessee -filed an application under section 185 of the Income Tax Act 1961 (hereinafter called "the Act"). The application was signed by the four partners who signed the memorandum and was accompanied by the partnership deed dated February 1, 1964, and the memorandum dated January 7, 1965, aforesaid.