COMMISSIONER OF INCOME-TAX Vs. JAMNA AUTO INDUSTRIES

JUDGEMENT

(1.) THIS order will dispose of Income-tax Cases Nos. 129, 130, 131, 132 and 133 of 1977.

(2.) THESE are five applications by the revenue with a similar prayer that the Income-tax Appellate Tribunal be asked to refer certain questions of law to the hon'ble High Court for decision. For facility of reference, the facts of Income-tax Case No. 129 of 1977 may briefly be stated. The assessee is a partnership firm ; while examining the books of accounts of the assessee, the Income-tax Officer noticed the following cash credits in different names :