COMMISSIONEROFINCOME-TAXRANCHI Vs. ST JOHNS HIGH SCHOOL RANCHI

JUDGEMENT

(1.) This reference under Section 256 (1) of the Income Tax Act, 1961 involves the following question of law :-

(2.) Shri Vidyarthi, learned counsel for the department fairly concedes that the question involved is fully covered by the decision of this Court in the case of Commissioner of Income Tax v. St. Xavier's, reported in 184 ITR 282.

(3.) Following the said decision of this Court, we answer the question, referred to us, in affirmative i.e., in favour of the assessee. There will be no order as to costs.