SAURASHTRA EDUCATION FOUNDATION Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) In this reference under Section 256(1) at the instance of the assessee, the following question has been referred for our opinion for assessment year 1981-82:-

(2.) The assessee is a trust registered a public charitable trust on 10.1.1978. When the trust was registered on 10.1.1978 its objects were as under:-

(3.) We have heard Mr SN Soparkar, learned counsel for the applicant-assessee and Mr Manish R Bhatt, learned Standing Counsel for the revenue.