COMMISSIONER OF GIFT TAX Vs. SURESH I KURBETTI

JUDGEMENT

(1.) MR.Raghavendra Rao fairly stated that the issue here is covered against the Revenue by reason of this court's judgment reported in D. C. Shah v. CGT [1982] 134 ITR 492 and that the reference case may be disposed of accordingly without any further requirement. The question is answered accordingly, in the affirmative and in favour of the assessee.