CONTROLLER OF ESTATE DUTY Vs. LAXMINARAYAN A SURI

JUDGEMENT

(1.) THE question that arises in this reference reads thus :

(2.) COUNSELS are agreed that the question must be answered in the affirmative and in favour of the accountable person in view of this Court's judgment in CED v. Ramesh Rajaram Sakhalkar (1979) 118 ITR 846 (Bom). The question is so answered. No order as to costs.