REV FR SUPERIOR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Agricultural Income-tax Appellate Tribunal, Madras, has negatived the assessee's claim for exemption from taxes for the assessment year 1983-84 on the ground that the assessee had failed to comply with the requirement of section 4(b) of the Tamil Nadu Agricultural Income-tax Act, 1955, inasmuch as the assessee had failed to prove that for the assessment year in question, the assessee's income from the property held in trust wholly or partly for charitable or religious purpose, to the same extent to which the income derived from property held under trust wholly or partly for charitable or religious purposes, is not included in its total income for the purposes of the Income-tax Act, 1961. Though the assessee had contended before the Tribunal that the Appellate Assistant Commissioner was in error in observing that the exemption order under the Central Act had not been produced, the assessee did not produce any such order before the Tribunal. No such order has been produced before us even though this matter is pending for a most ten years.

(2.) THE Government Advocate states at the Bar after examining the records of the Appellate Assistant Commissioner that the file does not contain any order made under the Income-tax Act, 1961, holding the assessee's income as exempt for tax on the ground that it is a charitable institution for this assessment year.