GOVERNMENT OF BIHAR Vs. MOTHIHARI ESTATE LIMITED

JUDGEMENT

(1.) -

(2.) THIS is a reference under Section 25(2) of the Bihar Agricultural Income-tax Actr - hereinafter called the Act - by the Board of Agricultural Income-tax, Bihar - hereinafter called the Board - to this Court at the instance of the assessee to answer the contention that "the income of the assessee should have been computed according to the provisions of Section 7(1)(a), and not under Section 7(1)(b), and on this point the Agricultural Income-tax Officer was wrong in his interpretation of the provisions of Section 17(3) of the Act."

(3.) FOR these reasons I would answer the question in the affirmative namely that the income of the assessee should have been computed according to the provisions of Section 7(1)(a) of the Act and that on this point the Agricultural Income-tax Officer was wrong in his interpretation of the Provisions of Section 17(3) of the Act.