DOMA SAO MOHANLAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) A Hindu Undivided Family was registered in the name of Doma Sao Kishun Lal as a dealer under the Bihar Sales Tax Act, 1944. The family was assessed to tax under S. 10 of the Bihar Sales Tax Act 1944 for six quarters ending March 31, 1947. The Bihar Sales Tax Act. 1944 was repealed and was replaced by the Bihar Sales Tax Act, 1947, but under S. 32 of the Repealing Act liability to pay tax incurred before the date of such repeal and proceedings pending on the said date as also all proceedings initiated after the commencement of the Bihar Sales Tax Act, 1947 and relating to any such liability incurred before the date of such repeal were to be continued and disposed of or initiated and disposed of, as the case may be, as if the 1947 Act had not been enacted.

(2.) In 1962 the Commissioner of Sales Tax revised the assessment of the Hindu Undivided Family and assessed it to pay Rs. 40, 729.89 as tax Proceedings were then commenced for realisation of the dues and a tax certificate was filed before the Certificate Officer, Patna against Doma Sao Mohanlal the present appellant. It was contended by the appellant that it had no connection with the Hindu Undivided Family firm of Doma Sao Kishun Lal and the appellant could not be called upon to pay the dues under the assessment orders passed in 1962 against the firm of the Hindu Undivided Family of Doma Sao Kishun Lall. The certificate officer rejected the contention of the appellant. The order was confirmed in appeal by the Collector of Patna and by the Commissioner of Patna Division and also by the Board of Revenue. A petition filed by the appellant before the High Court of Patna was summarily rejected.

(3.) Tax was assessed against the Hindu Undivided Family carrying on business in the name of Doma Sao Kishun Lall. The appellant claims that in August 1946, the Hindu Undivided Family was dissolved and the members of the family became partners under a deed executed on September 26, 1946 to carry on the businesses which were carried on by the Hindu Undivided Family. That partnership was dissolved and another partnership was formed on April 22, 1947. This partnership continued till April 11, 1955 and after certain arbitration proceedings that firm was also dissolved and a new partnership was constituted in the name and style of Doma Sao Mohan Lal under a deed dated April 18, 1956, and the business was continued by the two partners Mohan Lal and Lakshmi Prasad, whereas the other partners carried on another business.