COMMISSIONER OF INCOME TAX Vs. BABA ESTATES

JUDGEMENT

(1.) THE assessee--Baba Estates, Madras, filed its return of income for the assessment year 1977-78 on December 1, 1977, disclosing an income of Rs. 1,14,120 in the status of "association of persons".

(2.) THE assessment was later completed on September 19, 1980, under Section 143(3) read with Section 144B of the Income-tax Act, 1961 (Act No. 43 of 1961--for short "the I. T. Act"), determining the total income at Rs. 1,57,550 and the tax being worked out at Rs. 17,595 in the status of "association of persons",

(3.) THE Tribunal, on the foregoing facts, referred to this court for its opinion under Section 256(2) of the I. T. Act, the following questions of law :