T MANICKAVASAGAM CHETTIAR Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THESE three writ petitions raise for consideration the proper interpretation of section 35 of the Income Tax Act, 1961 and are directed to question the legality of orders of the Income-tax Officer making additions under section 35 of the Act to the tax liability of the respective petitioners as determined by a completed assessment.

(2.) THE questions raised in W.P. No. 886 of 1956 and W.P. No. 1006 of 1956 are common while the point to be considered in W.P. No. 1527 of 1956 is slightly different. I shall first proceed to consider W.P. Nos. 886 and 1006 of 1956.

(3.) MANICKAVASAGAM Chettiar .... 35 shares Rs. 2, 507 Sundaram Chettiar .... 30 shares Rs. 2, 149