REGENT COMPUTRONICS PVT. LTD.

D.C. SHAH Appellant

V/S

COMMISSIONER OF GIFT-TAX, KARNATAKA Respondents

Referred Judgements :-

COMMISSIONER OF GIFT TAX KERALA VS. P GHEEVARGHESE TRAVANCORE TIMBERS AND PRODUCTS KOTTAYAM [REFERRED TO]
COMMISSIONER OF GIFT TAX VS. KARNAJI LUMBAJI [REFERRED TO]
COMMISSIONER OF GIFT TAX VS. SARDAR WAZIR SINGH [REFERRED TO]
COMMISSIONER OF GIFT TAX VS. AYYA NADAR V A M [REFERRED TO]
COMMISSIONER OF GIFT TAX VS. ALI HUSSAIN M JEEVAJI [REFERRED TO]
CONTROLLER OF ESTATE DUTY VS. KANTILAL NEMCHAND [REFERRED TO]

JUDGEMENT

(1.) THESE references under the Gift-tax Act arise in relation to the reconstitution of a partnership firm carrying on business in the name and style of Shah Chhaganlal Ugarchand, Akkolkar at Nippani, on two occassions, namely, January 1, 1964 and November 19, 1968, when fresh documents of partnership came to be executed. The following are the question referred by the Tribunal for the opinion of this court:

(2.) IN T.R.C. No. 14 of 1977:

(3.) IN T.R.C. No. 10 of 1977:

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SHAH D C Vs. COMMISSIONER OF GIFT TAX

Referred Judgements :-

JUDGEMENT

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