COMMISSIONER OF INCOME TAX Vs. CHAKARVARTY P R

JUDGEMENT

(1.) AS has already been indicated in Taxation Case Nos. 116 to 120 of 1976 (CIT v. Sarbamangala Devi [1987] 165;ITR 346), (infra) these cases relate to the assessee, Dr. P. R. Chakravarty, for the same assessment period, namely, assessment years 1967-68 to 1971-72 and the question of law which has been set out in those cases is identical. Following the decision of this court in Taxation Cases Nos. 255 to 262 of 1976 decided on March 20, 1986 (CIT v. Sarbamangala Devi/Dr. P. R. Chakravarty [1987] 163 ITR 898), we hold that the Tribunal was correct in law in holding that the receipts of pranamis were casual and non-recurring and exempt under Section 10(3) of the Income-tax Act, 1961. The question is thus answered in the affirmative and in favour of the assessee and against the Revenue. However, in the peculiar circumstances of the case, the parties will bear their own costs.