Director Of Income-Tax vs Sir Sobha Singh Charitable Trust
2007 Latest Caselaw 1031 Del

Citation : 2007 Latest Caselaw 1031 Del
Judgement Date : 18 May, 2007

Delhi High Court

Director Of Income-Tax vs Sir Sobha Singh Charitable Trust on 18 May, 2007

Bench: M B Lokur, V Gupta

ORDER

1. The following question of law has been referred for our opinion under Section 256(1) of the Income Tax Act, 1961:

Whether on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the provision of Section 13(2)(h) were not applicable to the assessed and thereby exempting the assessed from tax under Section 11 of the Income Tax Act, 1961 in respect of the income arising to it from shares and property donated by Sir Sobha Singh?

2. The admitted position is that in view of the decision of this Court in CIT v. Sir Sobha Singh Public Charitable Trust (2001) 250 ITR 475, the question of law is required to be answered in the affirmative, in favor of the assessed and against the revenue.

3. The reference is disposed of accordingly.

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