COMMISSIONER OF INCOME TAX Vs. G K KAPUR

JUDGEMENT

(1.) APPLYING the principles of law laid down by the Full Bench in suit No. 64/69 in Re: Tirlok Chand Jain & Ors V. M/S Dagi Ram Pindi Lal & Anr decided on 14th December 1973 the impugned order rejecting the claim of privilege pertaining to the production of record for the years 1962-63 and 1963-64 has to be set aside and the claim of the petitioner Commissioner of Income-Tax has to be sustained.