COMMISSIONER OF INCOME TAX Vs. ANCHERRY PAVOO KAKKU

JUDGEMENT

(1.) PURSUANT to the directions issued by this court in O. P. No. 4216 of 1976-B, the Income-tax Appellate Tribunal, Cochin Bench, for short "the Appellate Tribunal", has referred the following questions for our opinion :

(2.) THE Revenue is before us. THE year of assessment is 1972-73 corresponding to the accounting period ended on December 31, 1971 (1146 M.E.).

(3.) IN proof of the above statements, the assessee produced before the assessing authority the trading and profit and loss statement for the assessment years 1953-54 to 1959-60 (annexure-C series).