JAYAKUMARI AND DILHARKUMARI (EXECUTRIXES AND TRUSTEES OF LATE H.H. RAJKUVERBA) Vs. COMMISSIONER OF INCOME TAX (NO. 2)

JUDGEMENT

(1.) ] 1.Under Section 256(1) of the Income Tax Act, 1961, the Tribunal has referred the following three questions :

(2.) SIMILAR questions were the subject -matter of consideration in Estate of Late H.H. Rajkuerba, Dowager Maharani Saheb of Gondal Vs. Commissioner of Income Tax, Karnataka, (1982) 135 ITR 393 KAR (I.T.R. C. Nos. 74 to 77 of 1976). That also pertained to the same assessee. In fact, this fact has also been set out in the statement of the case (vide R.A. Nos. 245 to 248/Bang/1975 -76).

(3.) FOLLOWING the decision in the aforesaid cases, we answer all the three questions in the affirmative and against the assessee.