STATE OF TAMIL NADU Vs. TMT SOUNDARA RAJAS

JUDGEMENT

(1.) THE State has come up in revision against the decision of the Tamil Nadu Agricultural Income-tax Appellate Tribunal, Chennai-104, by which the Tribunal held that the amount realised by the assessee from the sale of silver oak tree, silver oak dried, thandi green, thandi bore and albezzia green trees, did not constitute agricultural income but were capital receipts as these trees were shade trees on a coffee estate and constituted capital assets.