COMMISSIONER OF WEALTH TAX Vs. HALAI MENON ASSOCIATION

JUDGEMENT

(1.) THE assessee is a registered association registered under the Societies Registration Act for the promotion of friendship, understanding and unity among" the Halai Menon Community. THE only dispute that arose before the wealth-tax authorities as well as before the Tribunal was whether the said association can be regarded as an association of persons or body of individuals and whether it could be subjected to wealth-tax. THE Tribunal held that the assessee cannot be classified as an individual within the meaning of Section 3 of the Wealth-tax Act. THE Revenue has challenged the said order of the Tribunal, seeking a reference and the case has been stated on the following question of law at the instance of the Revenue :

(2.) WE hold that the view of the Appellate Tribunal that the assessee is not liable to wealth-tax as an individual is correct and the decision of the apex court in CWT v. Ellis Bridge Gymkhana [1998] 229 ITR 1, is a clear authority for the proposition of law that an association of persons cannot be taxed under Section 3 of the WEalth-tax Act, as there is a deliberate omission by the Legislature to exclude a firm or an association of persons from the purview of wealth-tax. Therefore, in our opinion, the expression "individual" cannot be stretched to include entities which were deliberately omitted and left out of the charging section of the WEalth-tax Act.