Madan Lal Mehra (HUF) vs Commissioner of Income Tax

S.S. Sodhi, J.—The matter referred for the opinion of this court is :

"Whether, on the facts and in the circumstances of the case, the Tribunal was correct in disallowing deduction u/s 80C of the Income Tax Act, 1961, on life insurance premia paid of Rs. 12,728 ?"

The question posed has clearly to be answered in the negative, that is, in favour of the assessee and against the Revenue in view of the decision of this court in Ravi Kumar Mehra Vs. Commissioner of Income Tax, . .

Mr. Ajay Mittal, counsel for the Commissioner of Income Tax, on the other hand, sought to question.the view taken by this court , in. Ravi Kumar Mehra Vs. Commissioner of Income Tax, by relying upon the judgment of the High Court of Bombay in S. Inder Singh Gill Vs. Commissioner of Income Tax, Bombay City-II, . The decision of our court in Ravi Kumar Mehra Vs. Commissioner of Income Tax, , is clearly binding upon us and we, consequently, prefer to follow it.

The reference is disposed of accordingly. There will, however, be no order as to costs.