ADDITIONAL COMMISSIONER OF INCOME TAX Vs. PANDIAN PLANTATIONS

JUDGEMENT

(1.) IN the above five cases, the following common question of law has been referred to this court under s. 256(2) of the I.T. Act, 1961 :

(2.) ONE A. K. P. Doraiswamy Nadar and his four sons on acquiring an estate called "Aruna Group of Estates" consisting of 1,856 acres of cardamom, coffee and pepper plantations and also about 887 acres of forest land with standing timber for a sum of Rs. 6,45 lakhs, formed a partnership among themselves on May 17, 1960, under the name and style of Pandian Plantations, and the objects of the partnership are stated as follows :