COMMISSIONER OF INCOME TAX Vs. NORTON MOTORS

JUDGEMENT

(1.) IN compliance with the direction issued by this Court, ITC. No. 60 of 1985, the Income -tax Appellate Tribunal, Chandigarh Bench (for short, the Tribunal), has referred the following question of law for the opinion of this Court :

(2.) SHRI Rajinder Kumar, trustee of Smt. Nirdosh Mittal Family Trust and Shri Jai Parkash, trustee of Smt. Neeru Mittal Family Trust were taken as partners. The share allocation amongst the partners was decided in the following ratio :

(3.) THE assessee filed return for the asst. yr. 1978 -79 declaring an income of Rs. 1,49,574. The distribution of income shown among the partners was as under :