JUDGEMENT
BANERJEE, J. -
(1.) THE following question of law has been referred to this Court by the Tribunal under S. 256(1) of the
IT Act, 1961 ('the Act'):
"Whether, on the facts and in the circumstances of the case, the Tribunal was correct in holding that the ITO was not justified in assessing the receipt of Rs. 21,866 to tax for the asst. yr. 1974-75 by invoking the deeming provisions contained in S. 176(4) of the IT Act, 1961?"
(2.) THE assessment year involved in this reference is the asst. yr. 1974-75, for which the corresponding assessment year is the accounting period ending on 31st March, 1974.
The facts stated by the Tribunal in the statement of case are as under. The assessee in this case is Bar-at-Law and was practising as an advocate in the Calcutta High
Court till 20th March, 1972 when he became a Minister of the West Bengal Government. The
assessee filed a return showing income from profession at Rs. 21,865. The professional receipts
were shown at Rs. 26,365 and an expense of Rs. 4,500 was shown. He was, therefore, assessed at
Rs. 21,865. Thereafter, he took up the matter in appeal and contended that this amount was not
liable to be assessed as his professional income inasmuch as he had discontinued his assessed as
his the income was received after such discontinuance. The AAC accepted the assessee's claim and
deleted the income after he had ceased to be an advocate. The Revenue thereafter came in appeal
before the Tribunal. The Tribunal after hearing the representatives of the parties relied upon an
earlier decision in Justice Ramendra Mohan Datta (IT Appeal No. 2474 (Cal.) of 1975-76, dt. 29th
Sept., 1976), decided on 29th Sept., 1976 and dismissed the Departmental appeal.
The case on which the Tribunal relied came up before this Court in CIT vs. R. M. Datta (IT Ref. Nos.
142 and 472 of 1975, dt. 4th July, 1989) and this Court answered the question in favour of the assessee. Following the aforesaid judgment, the question of law is answered in the affirmative and
infavour of the assessee.
There will be no order as to costs.;
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