Commissioner Of Income Tax vs Shri Ram Smriti Nidhi
1987 Latest Caselaw 62 Del

Citation : 1987 Latest Caselaw 62 Del
Judgement Date : 29 January, 1987

Delhi High Court

Commissioner Of Income Tax vs Shri Ram Smriti Nidhi on 29 January, 1987

Bench: H Goel, S Ranganathan

JUDGMENT

By the Court

1. The petitioner had asked for the reference of two questions which are set out in paragraph 1 of the order under s. 256(1) of the IT Act. The Tribunal has referred the first question and in respect of second question it states that it is consequential. The point made by the application is that this is not strictly correct and the second question raised has an independent aspect from the first question. To us, it appears that the basic question to be decided is whether, the trust was exempt under s. 11 of the IT Act and whether, it has complied with the provisions of s. 13(2)(a) of the IT Act. It will be open to the petitioner to urge this at the time of reference. With these observations, the application stands disposed of.

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