CIT Vs. RAKESH MOHAN

JUDGEMENT

(1.) THE Income Tax Appellate Tribunal, Delhi has referred the following two questions of law under section 27(1) of the Wealth Tax Act, 1957 (hereinafter referred to as 'the Act') for opinion to this court: '1. Whether in law and on facts of the case the Tribunal was justified in confirming the CWT(A)'s decision deleting the addition of Rs. 6,95,383 made on account of value of shares transferred to the Trust ?

(2.) WHETHER in law and on facts of the case the Tribunal was justified in holding that there was a valid trust in existence even if the basic conditions of section 6 of the Indian Trust Act, were not satisfied fulfilled ?' 2. Briefly stated the facts giving rise to the present reference are as follows: The reference relates to the assessment year 1981 -82.

(3.) RESPECTFULLY following the aforesaid decision we answer both the questions referred to us in affirmative, i.e., in favour of the assessee and against the revenue. There shall be no order as to costs.