COMMISSIONER OF INCOME TAX Vs. JAINARAIN JAGANNATH

JUDGEMENT

(1.) THIS case has been referred to us under Section 66(1) of the Income-tax Act on the application of the Commissioner of Income-tax for the decision of the following question :-

(2.) CAN the amount paid to members of a Hindu undivided family by way of remuneration for services rendered in the business of the family be legitimately deducted in computing the profit of the busines ?

(3.) THE costs of the reference will be borne by the department. THE assessee will be entitled to his costs which we assessee at Rs. 250.