MUTHAPPA AND SONS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE question referred to this court under Section 66(1) of the Income-tax Act ran;

(2.) THE firm was registered under Section 26-A and the last of the renewals of registration was for the assessment year 1948-49. On 9-9-1949 the firm applied for registration for the assessment, year 1949-50. THE corresponding account year of the assessee had ended on 30-6-1948. By then Nagamma was dead. THE application was signed by the five surviving partners including Raghavendra Suvarna, and he signed over again for and on behalf of Nagamma. THE Departmental authorities refused registration on the ground, that the application did not conform strictly to the statutory rules governing the registration under Section 26-A. THE Tribunal upheld that view.