KUMAR DEBA PROSAD GARGA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) IN my opinion the question of law arising in this case was decided by a Division Bench of this Court on 3rd July, 1940, in the case of In re Manager, Radhika Mohan Roy Wards Estate-a Reference under the provisions of S. 66 of the Indian IT Act reported in (1940) 8 ITR 460. That case has been followed ever since not only by this Court but by the High Court at Patna in the case of Maharaja Bahadur Ram Ran Vijay Prasad Singh vs. Province of Bihar (1942) 10 ITR 446 which was decided on 1st April, 1942, by a Bench consisting of Harries, C.J., Fazl Ali and Manohar Lall, JJ.

(2.) AT page 456 of the report Harries, C.J., referring to the case of In re Manager, Radhika Mohan Roy Wards Estate observed : "In my view, there is no doubt whatsoever as to the correctness of this decision that interest on arrears of rent is not rent."

(3.) THE result is that the sum of Rs. 36,810 representing the income arising from interest on arrears of rent under S. 67 of the Bengal Tenancy Act is taxable income. The assessee who brought this question must pay the costs of this Reference which are assessed at eleven gold mohurs. This will include the costs of preparing the paper book.