Cit vs Marturella Bernand Thomson Cfs
2007 Latest Caselaw 1433 Del

Citation : 2007 Latest Caselaw 1433 Del
Judgement Date : 8 August, 2007

Delhi High Court

Cit vs Marturella Bernand Thomson Cfs on 8 August, 2007

Bench: M B Lokur, S Muralidhar

ORDER

1. In this reference, the following question of law has been referred for our opinion under Section 256(1) of the Income Tax Act, 1961: Whether on the facts and in the circumstances of the case, the Tribunal was right in holding that the living allowance was exempt under Section 10(14) of the Income Tax Act, 1961?

2. The admitted position is that in view of the decision of the Supreme Court in CIT v. Goslino Mario , the question is required to be answered in the affirmative, in favour of the assessee and against the revenue.

3. Accordingly, this reference is disposed of.

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