MAHANT RAGHUBAR PRASAD Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS is a reference under Section 66(1) of the Indian Income-tax Act, 1922. The question referred to us is as follows :-

(2.) THE assessee is a Mahant of a temple at Ayodhya known as Barasthan. He was appointed Mahant under a deed of trust dated the 23rd of November, 1922. Clause 9 of this deed of trust runs as follows :-