COMMISSIONER OF GIFT TAX Vs. VIJI S

JUDGEMENT

(1.) THE reference has been made by the Income-tax Appellate Tribunal, Madras, under s. 26(1) of the G.T. Act, 1958, in relation to the assessment for the year 1973-74 on the following question :

(2.) THE assessee had made the following gifts on March 24, 1973, March 28, 1973, and March 28, 1973, respectively amounting in all to Rs. 5,28,738. <FRM>JUDGEMENT_104_ITR149_1984Html1.htm</FRM>

(3.) THE unamended section 18 of the Gift-tax Act reads as follows :