COMMISSIONER OF INCOME TAX Vs. LABHSINGH AND COMPANY

JUDGEMENT

(1.) ALL these three applications made by the Revenue under Section 256(2) of the Income-tax Act," 1961 (for short, "the Act"), are disposed of by this common order.

(2.) IT appears that the assessee was granted registration for the assessment year 1983-84 by the Assessing Officer vide order dated August 22, 1985. Thereafter the Assessing Officer passed an order under Section 185(1)(b) for the same assessment year and denied registration to the assessee on the following grounds :

(3.) THIS was affirmed by the Tribunal in the appeal taken by the Department. Further, it was noticed that the individual shares of the partners of the assessee-firm were specified therein and Form No. 11 was duly filed along with the partnership deed and that registration was granted to the firm after due enquiry by the Assessing Officer who had felt satisfied that there was a genuine firm in existence.