CONTROLLER OF ESTATE DUTY Vs. PRINCE UDAYSINGH GAEKWAD

JUDGEMENT

(1.) THE only question referred to this court in this reference at the instance of the Department by the Tribunal is :

(2.) IT is not necessary to go into the entire history of the case. Suffice it to say that the deceased, Prince Udaysingh Gaekwad died on August 11, 1960. He had an interest in a trust which eventually came to be regulated by the Royal Family (Baroda) Trust Fund (Repealing) Act, 1956, being Bombay Act No. IV of 1957. His interest as incorporated in the Act is found in Section 7 and Section 9(2) of the Act as under :

(3.) SECTION 9(2) :