AIR 1959 SUPREME COURT 75 ::1959 Ker LJ 178 ::1959 SCJ 96 ::1961 Bom LR 41 ::1959 35 ITR 48 ::ILR 1959 Ker 115

Supreme Court Of India

(From Travancore-Cochin: AIR 1957 Trav-Co. 290) 7th October, 1958.

Hon'ble Judge(s): T. L. Venkatarama Ayyar, P. B. Gajendragadkar, Ajit Kumar Sarkar , JJJ

(A) Income-Tax Act (11 of 1922) , S.10— Profession or vocation - Meaning - Teaching of Vedanta - Whether carrying on of vocation. Teaching is a vocation if not a profession. Teaching of Vedanta is as much teaching and, therefore, a vocation as any other teaching. There is no reason why teaching of Vedanta as a matter of religion is not carrying on of a vocation.(Para 8) In order to become a vocation, it is not essential that the activity must be organised. It is well-known that a single act may amount to the carrying on of a business or profession.(Para 9) It is not the motive of the person doing an act which decides whether the act done by him is the carrying on of a business, profession or vocation. If any business, profession or vocation in fact produces an income that is taxable income and none the less because it was carried on without the motive of producing any income.(Para 10) @page-SC76 The question is, whether the activity has actually produced an income and it matters not whether that activity is called by the name of business, profession, vocation or by any other name or with what intention it was carried on.(Para 10) (B) Income-Tax Act (11 of 1922)....