LALA GANESH PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) THIS is an application under Section 66 (3A) of the Indian Income-tax act. The applicant prays that the we should require the Commissioner to state a case and refer two questions of law for our decision. The learned Commissioner had refused to state a case under Section 66 (2) of the Act because he thought that the application was barred by time.

(2.) THE facts are that the Assistant Commissioners order was passed on the 3rd of January 1939 of January 1939, and it is common-ground that the application under Section 66 (2) of the Act would have been in time up to the 13th March 1939. An application asking for a reference under Section 66 (2) was filed on the 16th of February1939 (that is with in time), but it was not accompanied by a fee of Rs. 100 as required. THE petitioner was also informed by the Commissioner of Income-tax that Rs. 100 ought to be remitted immediately. Nothing seems to have been done by or on behalf of the petitioner till the 13th of March 1939, the very last date of limitation, when an insured letter form Benares was sent to the Commissioner. This insured letter contained a currency note for Rs. 100 but it was received in the Commissioners office on the 15th of March 1939, two days after limitation had run out.

(3.) THERE is, however, no provision authorising the Commissioner to have recourse to Section 5 of the Limitation Act, 1908, in connection with an application presented before him.