COMMISSIONER OF INCOME TAX Vs. PRINCESS TRIVIKRAMA KUMARI

JUDGEMENT

(1.) THE Income-tax Appellate Tribunal has referred the following question of law arising out of its order dated June 18, 1983, in respect of the assessment years 1977-78 to 1981-82 under Section 256(1) of the Income-tax Act, 1961 :

(2.) THE brief facts of the case are that Shri Bhagwat Singhji, the former Ruler of Mewar State, created a trust known as "Mewar Raj Kutomb Trust". THE assessee, Princess Trivikrama Kumari, who is the daughter of the settlor, is one of the beneficiaries of the said trust having 1/2 share. THE interest income of Rs. 12,000 each of the shares of the assessee for the years under appeal was credited to her account. THE Income-tax Officer took the view that the interest income accrued to the assessee and, therefore, it was assessable.