NARINDER SINGH DHINGRA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The following question of law has been referred to this Court by the Income-tax Appellate Tribunal' (Delhi Bench "A") arising out of its order dated 20-7-1966.

(2.) Whether the Tribunal having held that the order of assessment for the year 1961-62 made under S. 143(3) of the Income-tax Act, 1961 was invalid, could restore the case to the file of the Income-tax Officer and direct him to proceed from the return stage and make fresh assessment according to law under the Income-tax Act, 1922?"

(3.) The applicant Shri Narinder Singh Dhingra is assessed as Hindu un-divided family as its Karta. The Hindu un-divided family is a partner in various partnership concerns and has also interest income from deposits and is also in receipt of dividends from certain shares. Shri Narinder Singh was co-opted as Director of Messrs Olympus Optical Instruments Manufacturing Co. (P) Limited, New Delhi and in that pacity he was paid Director's remuneration of Rs. 10,800.00 besides Director's fee of Rs. 600.00 for attending meetings of the Board of Directors.