COMMISSIONER OF INCOME TAX Vs. CCANATTU FIRMS

JUDGEMENT

(1.) ALTHOUGH virtually the questions that are referred to by this reference are questions of fact, within the limited powers, we will have to consider whether there should be interference in the matter of these questions.

(2.) THE assessment year is 1974-75, ending on 31st March, 1974. The questions referred are as follows :

(3.) IN regard to these two aspects, the Tribunal recording a conclusion that, merely because these were available from the statement as on 31st May, 1973, it cannot mean that the amount would refer to the profit for the year in question.