CONTROLLER OF ESTATE DUTY Vs. MADAN LAL BHIMSARIA

JUDGEMENT

(1.) AT the instance of the Controller of Estate Duty, Bihar, Patna, the Patna Bench of the Income-tax Appellate Tribunal has referred the undermentioned question under Section 64(1) of the E.D. Act, 1953, for the opinion of this court:

(2.) THE relevant facts are as under :

(3.) THE Tribunal was referred to the order of wealth-tax assessment for the assessment year 1968-69 in which the said property had been granted exemption from the levy of wealth-tax in terms of Section 5(1)(i) of the W.T. Act.