HARIRAM HEMRAJ Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE two questions which have been referred at the instance of the assessee under S. 256(1) of the IT Act, 1961, have to be clearly answered against the assessee in view of the material which has been considered by the Tribunal to come to the finding that the sum of Rs. 29,000 in question was the income of the assessee. The two questions referred are as follows:

(2.) THE assessee, who is an individual, derived share income from two registered firms and had also interest income. The relevant assessment years are from 1963 64 to 1965 66.

(3.) WHEN the assessee went in appeal to the AAC, some new material was sought to be produced before the AAC. This new material consisted of receipts evidencing deposits of Rs. 12,000 with the cousin of the wife and a certificate issued by one Ghanshamdas showing that Rs. 7,500 and Rs.