SHRINIWAS HIRA LAL Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) HEARD Sri V.K. Upadhya for the assessee and Sri Shekhar Srivastava for the Revenue.

(2.) THIS is an application under Section 256(2) of the Income-tax Act, 1961.

(3.) THE claim of the assessee was also taken into consideration that the chungi receipts were false and the S.D.M. was on inimical terms with him but on the same he could not substantiate the plea advanced by him and, ultimately the Appellate Assistant Commissioner reached the conclusion that the receipt issued by an employee in the normal course of business, was correct as the assessee himself accepted the receipt issued in the name of. Sriniwas Hiralal and Sons.