REGENT COMPUTRONICS PVT. LTD.

SIR KAMESHWAR SINGH Appellant

V/S

COMMR. OF INCOME-TAX Respondents

Referred Judgements :-

KESHO PRASAD SINGH V. SHIVA PRASAD OJHA [REFERRED TO]
COMMR. OF INCOME-TAX,MADRAS V. MANAVEDAN TLRUMALAPAD [REFERRED TO]
BHUNESHWARI KUER V. COMMR. OF INCOME-TAX,B. & O. [REFERRED TO]
PROVINCE OF BIHAR V. PRATAP UDAI NATH SAHI DEO [REFERRED TO]
CHANDRASEKHARA BHARATHI SWAMIGAL V. DURAISWAMI NAIDU [REFERRED TO]
FRINGFORD ESTATES LTD. V. COMMR. OF INCOME-TAX,MADRAS [REFERRED TO]
COMMR. OF INCOME-TAX,B. AND O. V. KAMAKSHYA NARAIN SINGH [REFERRED TO]
KAMAKSHYA NARAIN SINGH V. COMMR. OF INCOME-TAX,B. & O. [REFERRED TO]
MUSTAFA ALI KHAN V. COMMR. OF INCOME-TAX,U.P. & AJMER-MERWARA [REFERRED TO]
YUVARAJAH OF PITHAPURAM V. COMMR. OF INCOME-TAX,MADRAS [REFERRED TO]
BENOY RATAN BANERJI VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
COMMISSIONER OF AGRICULTURAL INCOME TAX VS. RAJA JAGADISH CHANDRA DEO DHABAL DEB [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. VISWESHWAR SINGH [REFERRED TO]

JUDGEMENT

(1.) These references are under Section 66(2), Income-Tax Act. As the questions involved in these cases are common, they will be dealt with by this judgment. (2) The following four questions were framed by this Court at the instance of the assessee, and the Tribunal has stated the case in regard to those questions.

(2.) Whether in the facts and circumstances of the case the receipts from Kharagpur forest are agricultural income?

(3.) Whether the interest receipts from Babuana and Dayana grantees are agricultural income?

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SIR KAMESHWAR SINGH Vs. COMMR OF INCOME TAX

Referred Judgements :-

JUDGEMENT

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