MOHAMMAD KASSIM Vs. CONTROLLER OF ESTATE DUTY

JUDGEMENT

(1.) THIS is a reference by the Central Board of Direct Taxes, Now Delhi, under Sub-section (1) of Section 64 of the Estate Duty Act. 1953, as it stood prior to its amendment by the Estate Duty (Amendment) Act, 1958. The question referred reads as follows:

(2.) ONE Amir Mohideen Rowther died on the 24th March 1957. It is with his estate that we are concerned in this reference

(3.) THE Board has held that the entries made in the accounts of Amir Mohidden Rowther and his three sons with the partnership on the 31st December 1954 represent the transfer of an actionable claim. We are unable to agree.