COMMISSIONER OF INCOME TAX Vs. JUG SAH MUNI LAL SAH

JUDGEMENT

(1.) THIS is a reference by the Commissioner of Income-Tax of Bihar asking for the opinion of this Court on the questions which have been printed at pave 24. These questions are :-

(2.) THE questions as framed are somewhat confused. THE real question which arises in the present case is whether the sum of Rs. 90,000 or part thereof can be assessed as being the income of the previous year under the provision of Section 34 of the Indian Income-Tax Act. THE fact which have been stated by the Commissioner to determine these two questions are these :-

(3.) FOR these reasons I answer the question proposed in the following way :-