JAFFER H M Vs. CONTROLLER OF ESTATE DUTY

JUDGEMENT

(1.) THESE two references, T.R.C. No. 133 of 1975, connected with T.R.C No. 80 of 1977, arise out of the estate duty proceedings in respect of one A. H. Habibullah, who died on January 9, 1963.

(2.) IN T.R.C. No. 133 of 1975, the following two question have been referred for the opinion of this court by the INcome-tax Appellate Tribunal, Bangalore, under s. 64(1) of the E.D. Act :

(3.) AFTER the settlement deed was made as above, the late Habibullah invested the income from the settled properties by purchasing the following four properties in the names of the two minor sons :