CWT Vs. MA SHREE KISHORIJI BISHWA HITAKARI TRUST

JUDGEMENT

(1.) THE Income Tax Appellate Tribunal Allahabad has referred the following two questions of law under section 27(1) of the Wealth Tax Act (hereinafter referred to as the Act) for opinion to this court: - '1. Whether on the facts and in the circumstances of the case, the Tribunal was correct in holding that the property under the Trust deed dated 18 -8 -1961 was held by the assessee trust for a public purpose of a charitable or religious nature within the meaning of section 5(1)(i) of the Wealth Tax Act, 1957 ?

(2.) WHETHER on the facts and in the circumstances of the case, the Tribunal was justified in holding that the wealth -tax authorities were not justified in not granting exemption to the assessee trust under section 5(1)(i) of the Wealth Tax Act, 1957 on the strength of proviso to section 21A of the said Act for the assessment year under consideration i.e. assessment year 1968 -69 when in fact section 21A was applicable for assessment year 1973 -74 onwards ?'. 2. Briefly stating the facts giving rise to the present reference are as follows: The respondent assessee is a trust. It was constituted under a deed dated 18 -8 -1996. The assessment year in question is 1968 -69 for which the relevant valuation date is 30th of June. The wealth of trust consists of immovable property and movable property in the form of shares, post office saving bank account and cash in hand. The respondent disputed its liability to wealth tax on the ground that the properties being trust properties were exempted under section 5(1)(i) of the Act. The Wealth -tax Officer did not accept the claim of exemption put forward by the respondent. Deriving strength from the assessment made under the Income Tax Act regarding the income of trust he completed the wealth tax assessment for the assessment year in question on the net wealth of Rs. 3,56,135.25. The appeal preferred by the respondent before the Appellate Assistant Commissioner did not meet with any success. Feeling aggrieved the respondent preferred appeal before the Tribunal. The Tribunal had allowed the appeal by holding that a trust for the benefit of public with the direction that preference should be given to the members of the settler's family in the selection of beneficiaries is nonetheless a valid charity if the trust was created before 1 -4 -1962 and it could not be said that in the trust deed the benefit to the community was remote or that the paramount and dominant object was the relief of settler's relatives. The Tribunal had held that the respondent is exempted under section 5(1)(i) read with the proviso to section 21A of the Act.

(3.) HAVING heard the learned standing counsel for the revenue we find that the Trust in question has been created on 18 -8 -1961. Clause 4 of the Trust deed which provides for application of the income of the Trust reads as follows: - '(4) One of the conditions of the Trust hereby declared is that the trustees have to prudently manage the Trust properties and after meeting the expenses of the Management and payment of the dues, legally payable have to utilize balance in the following proportion for objects noted against each: (a) 15% to be expended to meet emergent expenses like damages caused by natural calamities, illness, relief of distress among the deserving, fire victims sufferers from earthquakes, flood devastation by enemy action and epidemics. If deserving persons are not available in any year the amount has to be saved to be expended in suitable occasions to given relief at later times. (b) 20% to be reserved for the maintenance of the Executant for her life time and after her death unless the Executant nominates any beneficiary for Dharmic, Social or Charitable object the said percentage of the income shall be expended in such manner as the Trustees deem expedient. (c) 20% to be expended on the upbringing, education and maintenance of deserving descendants of the Executant and if God forbid no such descendants of the Executant exist the amount should be utilized for grant of marriage expenses and scholarship to deserving students who might be connected with the Executant, at the discretion of the Trustees. (d) 10% to be expended on performance of religious duties, celebration of Dasehra, Pilgrimage, Yatra, Pooja, feeding of poor and similar Dharmic objects. Any savings in any one year to be carried over to the next year and expended at the discretion of the Trustees for similar objects whenever suitable occasions arise. (e) 10% to be expended on the maintenance, improvement additions, accretions and alternations of the Trust property. If no occasion arises for such expenditure in any year the amount shall be saved to be utilized when suitable occasion arises. (f) 15% to be expended on providing marriage, expenses to deserving female descendants of the Executant or other persons preferably of caste fellows. If no suitable persons are available in any year the money shall be saved for expenditure when a suitable occasion arises. (g) 10% to be expended at the discretion of the Trustees for the maintenance and support of the deserving persons.' Clause 6 of the Trust deed reads as follows: 'Another condition of the Trust hereby declared is that the Trustees are not authorized to treat this Trust as a Public Trust or incur expenditure on strangers so long as the descendants or caste fellows of the Executant are available.'