PARIMISETTI SEETHARAMAMMA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE question at issue in this reference is formulated in these words :

(2.) THE reference relates to the assessment years 1947-48 and 1950-51, the inclusion of 1948-49 being an obvious mistake since the appeal preferred by the assessee in regard to that assessment year before the Income-tax Appellate Tribunal was allowed and is not involved in this reference.

(3.) THE assessee carried appeals to the Appellate Assistant Commissioner, who confirmed the assessment in so far as it related to cash payments but reduced the value of jewels to Rs. 20,000.