KANKARIA TEXTILES Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) IN the petition submitted under Section 256(2) of the INcome-tax Act, 1961 (hereinafter to be referred to as the "Act"), the following two questions have been raised :

(2.) IN the present case, the firm was constituted as per the partnership deed dated August 5, 1981. The INcome-tax Officer, B-Ward, Pali, passed an order under Section 185 of the INcome-tax Act that since no capital was contributed by Smt. Manju Kumari, a valid partnership has not come into existence.