COMMISSIONER OF INCOME TAX Vs. NIRMAL RAO P

JUDGEMENT

(1.) THESE are three references made under Section 256(1) of the Income-tax Act, 1961, on the following common question of law :

(2.) ALL the three assessees are Hindu undivided families. They constitute a partnership firm named as M/s. P. Laxminarayana and Sons. Out of the shares of the joint families in the profits of the firm, Rs. 9,000 was paid to the karta for having looked after the business on behalf of the assessees.