COMMISSIONER OF INCOME TAX Vs. KRISHNA IYER

JUDGEMENT

(1.) THIS is a reference by the Income-tax Appellate Tribunal, Madras Bench, under section 66(1) of the Indian Income-tax Act, 1922. The assessment year concerned is 1954-55.

(2.) DURING the accounting period relevant to the assessment year 1954-55, the assessee received from the P. S. N. Motors (Private) Ltd. Rs. 36,000 by way of salary, Rs. 7,161 by way of commission and Rs. 79 by way of sitting fees. The first question referred - on the motion of the Commissioner of Income-tax, Kerala - relates to these receipts and is worded as follows :

(3.) THE agreement is not before us. Paragraph 12 of the statement of the case says :