SHANTA DEVI Vs. COMMISSIONER OF INCOME-TAX

JUDGEMENT

(1.) THE Appellate Tribunal referred the following question of law for the opinion of this court :

(2.) THE facts bearing upon the question posed above may be stated thute;

(3.) THE assessee is a partner of Messrs. Pratap Finance Co. (Regd.), Budhlada. Her income for the assessment year 1963-64 was being assessed for the purpose of income-tax and a sum of Rs. 38,400 was sought to be brought to tax by the Income-tax Officer as income from undisclosed sources. This amount represented a cash credit entry on December 9, 1961, in the accounts of the said partnership firm. The books of account of the said firm were treated as those of the assessee and the said amount was brought to tax in terms of Section 68 of the Income-tax Act.