COMMISSIONER OF INCOME TAX Vs. V CHANDRA

JUDGEMENT

(1.) PURSUANT to the directions given by this court under Section 256(2) of the Income -tax Act, 1961 (in short 'the Act'), the following question has been referred by the Income -tax Appellate Tribunal, Delhi Bench -C (in short 'the Tribunal'), for opinion :

(2.) THE fact situation as set out in the statement of the case is as follows :

(3.) THE only question which according to us needs adjudication is whether Section 3 of the Savings Act made the gift invalid and whether in view of the restriction, the benefit claimed by the assessed was available to be granted.