RAJMAL PAHARCHAND Vs. COMMISSIONER OF INCOME-TAX

JUDGEMENT

(1.) MESSRS . Rajmal Paharchand of Amritsar apply for leave to appeal to the Supreme Court of India against the final order passed by this Court on 26th July, 1949, on a reference under Section 66(1) of the Income -tax Act, 1922, hereinafter referred to as the Act, made by the Income -tax Appellate Tribunal. Allahabad Bench. The right of appeal to the Supreme Court of India from such a decision is given by sub -section (2) of section 66A and is confined to cases which are certified by the High Court to be fit for appeal to the Supreme Court of India. In construing sub -section (2) of Section 66A of the Act Lord Blanesburgh said in Delhi Cloth and General Mills Company Limited v. Income -tax Commissioner, Delhi : -

(2.) These words are textually the same as the concluding words of sub -section (c), Section 109, of the Civil Procedure Code and, coupled with the carefully limited referential words to the Civil Procedure Code in sub -section (3), suffice, in their Lordships judgment, to exclude from any right of appeal cases which fall within the requirements of Section 110 of the Code and are operative to confine that right to cases which are certified to be otherwise fit for appeal to His Majesty in Council.' That being so, the sole question for determination is whether the present case satisfies the requirements of Article 133(1)(c) of the Constitution of India. Article 133 of the Constitution of India corresponds to Section 109 of the Civil Procedure Code.