RADHAKRISHNA TRADING CO Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE question referred under Section 66(1) of Act 11 of 1922 for the decision of this Court was; "Whether in the facts and in the circumstances of the case, the assessee firm was bound to send to the Income-tax Officer an estimate of the tax payable by it before 15-3-1947 and pay the tax as required by Section 18-A (3), Indian-Income-tax Act, 1922."

(2.) THOUGH the question as framed does not really bring out the real point in issue, a mere enumeration of the dates and events that preceded the imposition of the penalty on the assessee should suffice to answer tbe question, even as it has been framed, in the negative and in favour of the assessee.