CHHOTE LAL REWAPRASAD Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS reference under Section 256(1) of the Income-tax Act, 1961, is at the instance of the assessee, to answer the following questions of law, namely :

(2.) WHETHER, on the facts and in the circumstances of the case, only one assessment should be made for the entire accounting period or two assess ments should have been made--one till the date of death of one of the partners and the other subsequent thereto ?"

(3.) CONSEQUENTLY, the reference is answered against the assessee and in favour of the Revenue, as under : .