Andhra HC (Pre-Telangana)
Commissioner Of Income-Tax vs Agricultural Market Committee on 31 July, 1978
Equivalent citations: [1983]143ITR1020(AP)
JUDGMENT Sambasiva Rao, C.J.
1. The question referred for our opinion by, the Income-tax Appellate Tribunal is whether the Agricultural Market Committee, Cuddapah, is a local authority within the meaning of Section 10(20) of the I.T. Act, 1961.
2. The Income-tax Appellate Tribunal has taken the view that such a market committee is a local authority and is, therefore, exempt from tax.
3. Now, this view is well established by virtue of the decision of one of us (Raghuvir J.) in W. P. No. 80/75 dated November 8, 1976, which has been affirmed by a Division Bench of this court on 17th of August, 1977, in W.A. No, 664/76 (Budha Veerinaidu v. State of Andhra Pradesh [1983] 143 ITR 1021 (infra)). Therefore, we answer this question by holding that the assessee is a local authority. The answer is thus against the Revenue.
4. Since the two decisions declaring the law have been rendered after the reference by the Appellate Tribunal, we direct the parties to bear their own costs.