COMMISSIONER OF INCOME TAX Vs. SEVA TRUST

JUDGEMENT

(1.) ON the basis of directions of this Court, the Tribunal has stated a case and refer the following question of law :

(2.) THE assessment year involved is 1984-85. It is stated by the learned counsel for the Revenue that the issue raised in the question is covered against the Revenue by the unreported decisions rendered by us in T.C. Nos. 50 of 1999 and 219 of 1999 dt. 3rd Dec., 2002, wherein we have followed an earlier judgment of this Court in T.C. Nos. 210 and 211 of 1998, dt. 29th Oct., 2002. Following the said judgments, the question of law is required to be answered against the Revenue. Accordingly, we answer the question of law referred to us in favour of the assessee and against the Revenue. No costs.