SURINDER NATH KAPOOR Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Miscellaneous Petition has been filed by a firm, Raja Properties, praying for certain directions, consequent upon the disposal of the Special Leave Petition (Civil) No. 9946 of 1987 filed by one Surinder Nath Kapoor against the Union of India and others. Before considering the Civil Miscellaneous Petition, it is necessary to state a few facts leading to the filing of the petition.

(2.) Surinder Nath Kapoor is one of the partners of M/s. Krishna Kapoor and Co. consisting of the following four partners :-

(3.) Partners Nos. 2,3 and 4 are the sons of Shiv Dayal Kapoor, since deceased. There is another firm M/s. Indo-Kashmir Carpets and Handicrafts. It is the sister concern of M/s. Krishna Kapoor and Co. and constituted with the said Shiv Dayal Kapoor, since deceased, and his daughters-in-law. Both the firms are assessees under the Income-tax Act, 1961, hereinafter referred to as 'the Act'.