LAWS(KER)-1959-3-7

VELU GOPALAN Vs. INCOME TAX OFFICER

Decided On March 23, 1959
VELU GOPALAN Appellant
V/S
INCOME-TAX OFFICER Respondents

JUDGEMENT

(1.) The petitioner and one Krishnan entered into a partnership on the 15th April 1949. The firm was registered under S.26A of the Indian Income Tax Act, 1922.

(2.) Ext. P3 dated 5-6-1952 is the assessment order in respect of the assessment year 1951-52. In that order the Income Tax Officer stated as follows:

(3.) The statement conformed to S.23 (5) (a) of the Indian Income Tax Act, 1922, which on the material date-omitting the provisos thereto was in the following terms: