HARNANDRAI BADRIDAS Vs. COMMISSIONER OF INCOME TAX CALCUTTA

JUDGEMENT

(1.) The question referred to this Court is as follows:

(2.) The case relates to the assessment year 1947-48.

(3.) The assessee applied for renewal of registration under Section 26A of the Indian Income-tax Act, 1922. In default of compliance with notice for production of books of accounts for the relevant assessment year, the assessee was assesed under Section 23(4) for the year in question. The Income-tax Officer thereafter refused to renew registration to the assessee, under Section 26A of Income-tax Act, saying that the account books for the year in question not having been produced, it was not possible for him to verify whether the profits had been distributed in accordance with the terms of the partnership deed. The order of the Income-tax Officer was passed under Section 23(4)/26A of the Income-tax Act, 1922.