COMMISSIONER OF INCOME TAX Vs. STANDARD MERCANTILE COMPANY

JUDGEMENT

(1.) THE following question of law has been referred to us for our opinion under Section 256(1) of the Income-tax Act, 1961 :

(2.) THE matters relate to the assessment years 1962-63 to 1965-66.

(3.) THE above was a categorical finding, explicit in terms, that there was default on the part of the assessee.