COMMISSIONER OF INCOME TAX Vs. BALDEO JI MAHARAJ

JUDGEMENT

(1.) The Tribunal, Allahabad, has referred the following question, stated to be of law and to arise out of its order dt. 26th Aug., 1978, passed in ITA Nos. 2625 and 2626 (Alld) of 1977 -78 for the asst. yrs. 1975 -76 and 1976 -77, for the opinion of this Cour : 'Whether, on the facts and in the circumstances of the case, the Tribunal was legally justified in holding that the provisions of s. 13 are not applicable in this case and that the assessee trust is entitled to exemption under ss. 11 and 12 of the IT Act?'

(2.) WE have heard Sri Rajesh Kumar Agarwal, learned Standing Counsel for the Revenue. No one appeared on behalf of the assessee -respondent. - -