COMMISSIONER OF INCOME TAX Vs. HARBIN SINGH

JUDGEMENT

(1.) The only question referred in this case is as follows : AAHEWhether, on the facts and in the circumstances of the case, the Appellate Tribunal was justified in holding that the assessee was entitled to standard deduction under section 16(i) of the Income-tax Act, 1961, in respect of the salaries received from each employer separately ?"

(2.) The question has to be answered in the negative, i.e., in favour of the Revenue and against the assessee in view of Explanation 1 introduced in section 16(i) of the Income-tax Act, 1961, with retrospective effect from 1/04/1975, by the Taxation Laws (Amendment) Act, 1984. The assessee in this case is employed by two companies and received salary from both the companies. He claimed standard deduction in respect of each salary separately. The question is whether he is entitled to standard deduction separately in respect of each salary or whether both the salaries received by him should be aggregated. This is precisely the situation provided for by Explanation 1 which reads thus : AAII"Explanation 1. - For the removal of doubts, it is hereby declared that where, in the case of an assessee. Salary is due from, or paid or allowed by, more than one employer, the deduction under this clause shall be computed with reference to the aggregate salary due, paid or allowed to the assessee and shall in no case exceed the amount specified under this clause."

(3.) In view of the specific language of Explanation 1, it has to be held that the standard deduction should be computed with reference to the aggregate salary received by the assessee for each assessment year and that such deduction should in no case exceed the amount specified under clause (i) of section 16. Reference is answered accordingly. No costs.