CHOUDRY BROTHERS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The following three questions are referred by the Income-tax Appellate Tribunal for obtaining the opinion of this court :

(2.) In order to be able to answer these questions, a few facts as they appear from the statement of case are stated.

(3.) The assessee is a partnership firm constituted under a deed of partnership dated 5/07/1962, consisting of four partners of which Sushilchand Choudary was a minor represented by his mother.