LAWS(ALL)-1950-5-39

L SUBHKARAN SEKSARIA Vs. COMMISSIONER OF INCOME-TAX

Decided On May 02, 1950
L.SUBHKARAN SEKSARIA Appellant
V/S
COMMISSIONER OF INCOME-TAX Respondents

JUDGEMENT

(1.) This is a reference under Section 66 (1), Income-tax Act. The question referred is:

(2.) The facts are very simple and are not disputed. The assessee Subhkaran Seksaria entered into an agreement with Kedarnath, who carried on extensive business under the name and style of Kedarnath Subhkaran, on 27th April 1940. Under this agreement the assessee undertook to secure contracts from the Government for Kedarnath Subhkaran and he was to be paid a remuneration of 5 per cent. on the value of the goods, which were supplied to the Government, besides the travelling expenses. The assessee received a sum of Rs. 36,586-2-6 during the previous year and in the assessment year 1941-42 he showed the said amount as his total income from business. The Income-tax Officer, however, on 29th July 1942, passed the following order:

(3.) Rule 12 (1) of Schedule I, Excess Profits Tax Act is as follows :