Punjab-Haryana High Court
Madan Lal Mehra (Huf) vs Commissioner Of Income-Tax on 2 April, 1991
Equivalent citations: [1991]192ITR486(P&H)
JUDGMENT S.S. Sodhi, J.
1. 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 under Section 80C of the Income-tax Act, 1961, on life insurance premia paid of Rs. 12,728 ?"
2. 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 v. CIT [1988] 172 ITR l 08. .
3. 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's case [1988] 172 ITR 108 by relying upon the judgment of the High Court of Bombay in 5. Inder Sing Gill v.,CIT [1963] 47 ITR 284. The decision of our court in Ravi Kumar Mahra's case [1988] 172 ITR 108, is clearly binding upon us and we, consequently, prefer to follow it.
4. The reference is disposed of accordingly. There will, however, be no order as to costs.