- (1.) FOLLOWING questions of law have been referred for opinion of this Court by the Income Tax Appellate Tribunal, Delhi Bench "B" Delhi in RA No.439/Del/82 in ITA No.874/Del/81, in respect of assessment year 1978-79:- "i) Whether on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the income from the paying clinic should be taxed under the head 'profits or gains of profession' and not under the head 'Salary'? ii) Whether on the facts and in the circumstances of the case, the Tribunal was right in law in holding that there was no relationship of employee and employer, when the assessee, who is a Government employee, worked in the paying clinic run by the Government?"
(2.) THE questions have already been gone into in the judgment of this Court in THE Commissioner of Income Tax, Haryana, Rohtak v. Dr. (Mrs.) Usha Verma, Rohtak, ITR No.47 of 1985, decided on 21.11.2001 and the questions have been answered in favour of the revenue and against the assessee. In view of the above, the questions referred are answered in favour of the revenue and against the assessee.;