ISSAC PETER Vs. COMMISSIONER OF AGRICULTURAL INCOME TAX

JUDGEMENT

(1.) These references are at the instance of the partners of the assessee firm, M/s. Pambra Coffee Plantations, Pambra from the order passed by the Commissioner of Agricultural Income tax dated 17.3.1986 invoking powers under S.34 of the Agricultural Income tax Act, 1950. The relevant assessment year is 1978-79. The accounting period is from 1.7.1976 to 30.6.1977. Following are the questions of law referred for decision of this Court:

(2.) Provisions of S.28 of the Agricultural Income Tax Act, 1950 which requires an interpretation reads as follows:

(3.) Since the above section refers to assessment proceedings under S.18, it is necessary to quote S.18 also, which reads as follows: