CONTROLLER OF ESTATE DUTY Vs. GURUSWAMI MUDALIAR

JUDGEMENT

(1.) THIS is a reference made under S. 64(1) of the ED Act of 1953, at the instance of the CED, Andhra Pradesh, Hyderabad, for the opinion of this Court on the following questions of law :

(2.) THE facts giving rise to the above reference as set out in the statement of case drawn up by the Tribunal may be briefly stated.

(3.) THE following reasons were assigned by the Tribunal for holding that the goodwill had to be valued only with reference to trading profits :