DATTATRAYA GOPAL SHETTE Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS is a reference under S. 66(1) of the Indian I. T. Act, 1922, and it relates to the asst. yr. 1961 62.

(2.) THE assessee firm was constituted under a deed of partnership dated November 14, 1953. The partnership consisted of three partners, Shankar Dattatray, Sambha Dattatray and Baburao Nagnath. Two minors, Pramodkumar and Vijaykumar, were admitted to the benefits of the partnership. For the assessment years prior to 1961 62, the assessee firm was allowed registration by the ITO concerned.

(3.) THEREAFTER , the CIT issued a notice under S. 33B of the Indian I. T. Act, 1922, to the assessee firm to show cause why the renewal of registration granted by the ITO should not be cancelled. After hearing the assessee, the CIT cancelled the renewal of registration and directed the ITO to treat the firm as an unregistered firm and collect taxes accordingly.