COMMISSIONER OF INCOME TAX Vs. PURANMAL PRABHUDAYAL

JUDGEMENT

(1.) BY order dated 27th September, 1973, this court directed the Income-tax Appellate Tribunal to state a case and refer the following question for adjudication :

(2.) THESE three applications relate to assessment years 1962-63, 1963-64 and 1964-65, respectively. The assessee maintained accounts on Dewali-year basis. Below are the particulars of returned income and finally assessed income of the assessee for the years in question.