COMMISSIONEROFINCOME-TAXBIHARIIRANCHI Vs. ST XAVIERS RANCHL

JUDGEMENT

(1.) The present rax case arise out a reference made by the Tribunal under Section 256 (1) of the Income Tax Act, 1961 seeking an opinion of this Court on the following question of law :- 'Whether on the facts and in the circumstances of the case, the Tribunal was justified in holding that income of St. Xavier's, Doranda, Ranchi was exempt under Section 10 (22) of the Income Tax Act, 1961 ?"

(2.) The present reference relates to assessment year 1974-75. In the case of the assessee itself, this Court has answered the question in favour of the assessee in the case reported in 184 ITR 284, Commissioner of Income Tax v. St. Xaviers, which was relating to the assessment year 1973-74.

(3.) For the same reasonings, we answer the question referred in this case in favour of the assessee. There will be no order as to costs.