COMMISSIONER OF INCOME TAX Vs. BALDEV SINGH S

JUDGEMENT

(1.) THIS reference under section 66(1) of the Income-tax Act made at the instance of the Commissioner of the Income-tax relates to the assessment years 1947-48 and 1948-49 of the assessee, Sardar Baldev Singh.

(2.) THE relevant provisions of section 34 of the Income-tax Act are contained in sub-section (3) as follows :