SRINIVAS RAMKUMAR Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) ON an application by the assessee to this Court under Section 66(2) of the Income Tax Act the Appellate Tribunal was called upon to state a case with reference to the following question of law :-

(2.) WHETHER the Department was entitled to include the amount of Rs. 3,500 said to have been deposited by Kishundutt as secreted profits of the firm when it had already applied flat rates to cover suppressed incomes and whether the addition of this sum amounted to double taxation.

(3.) REFERENCE answered accordingly.