COMMISSIONER OF INCOME TAX Vs. KRISHAN BANS BAHADUR

JUDGEMENT

(1.) This judgment will dispose of three references, Income Tax Reference No. 28 of 1969, in the case of Krishan Bans Bahadur, and No. 80 of 1971, in the case pf his brother, Brij Bans Bahadur, and one Wealth-tax Reference No. 2 of 1972 in the case of Brij Bans Bahadur. All these references are at the instance of the revenue.

(2.) In Income Tax Reference No, 28 of 1969, there is a consolidated statement of case under Section 66(2) of the Indian Income Tax Act, 1922 , relating to Krishan Bans Bahadur, as individual for the assessment year 1960-61, as Hindu undivided family, also for the assessment year 1960-61, and as Hindu undivided family for the assessment year 1961-62. The common question of law is as follows :

(3.) In Income Tax Reference No. 80 of 1971, the following two questions were referred to the High Court under Section 256(1) of the Income Tax Act, 1961 :