CONTROLLER OF ESTATE DUTY Vs. CHANDRA KALA GARG

JUDGEMENT

(1.) THE Income-tax Appellate Tribunal, Allahabad Bench, Allahabad, has referred the following questions of law for the opinion of this court :

(2.) WHETHER, on the facts and in the circumstances of the case, the Tribunal was correct in law in holding that the right to receive the 1,680 bonus shares in J. K. Synthetics Ltd. did not accrue to the deceased till February 13, 1974, the date of his death ?"

(3.) IN the result, both the questions referred to us are answered in the negative, against the Department and in favour of the assessee. The assessee shall be entitled to its costs which are assessed at Rs. 200.