COMMISSIONER OF INCOME TAX GUJARAT Vs. DRANAND SARABHAI AND EXECUTORS AND TRUSTEES OF ESTATE OF DR VIKRAM SARABHAI

JUDGEMENT

(1.) Both these appeals are preferred by the Revenue against the judgment and order of the Gujarat High court. The questions referred in both these appeals are identical. They read as follows:

(2.) So far as the second question is concerned, the High court has declined to answer that question in view of its answer to Question 1. Inasmuch as we have reversed the High court's answer to Question 1, question 2 now requires to be gone into and answered. Accordingly, thematters are remitted to the High court to consider and answer Question 2 alone in accordance with law.

(3.) Appeals are allowed in part and the matters are remitted to the High court. No costs.