COMMISSIONER OF INCOME TAX Vs. ABUBAKER ABDUL RAHMAN

JUDGEMENT

(1.) -

(2.) THIS is a reference under Section 66 (2), Income Tax Act, 1922, in which the Commissioner raises this question :-

(3.) THE assessee in a gentleman named Abubaker Abdul Rahman, and the year of assessment is the year 1932-33, that is the year ending 31st March, 1933. THE assessee is a partner in two different firms, one, Abubaker Abdul Rahman & Co., and the other the Imperial Movietone Co. He also has certain property which produces income, apart from his interest in the firms. THE accounts of the assessee and of the firm of Abubaker Abdul Rahman & Co., are made up to Diwali, that is, in the case of the previous year in respect of the year of the assessment, 9th November 1931. But the Imperial Movietone Co., makes up its accounts to 31st December.