Commissioner Of Income-Tax vs Divine Light Mission (No.1)
1989 Latest Caselaw 199 Del

Citation : 1989 Latest Caselaw 199 Del
Judgement Date : 26 March, 1989

Delhi High Court

Commissioner Of Income-Tax vs Divine Light Mission (No.1) on 26 March, 1989

Equivalent citations: 1990 183 ITR 55 Delhi

Author: Kirpal

Bench: B Kirpal, C Chaudhary

JUDGMENT

Kirpal, J.

1. Heard. The question which is involved relates to the interpretation of section 11 of the Income-tax Act, 1961. In our opinion, a question of law does arise and we direct the Tribunal to state the case and refer the following question of law to this court: "Whether, on the facts and in the circumstances of the case, the Tribunal was right in holding that the income received by the assessed by way of subscriptions from its members was not assessable to income-tax by virtue of section 11 of the Income-tax Act, 1961?"

2. The petition is disposed of. No costs.

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