CONTROLLER OF ESTATE DUTY Vs. DESHMUKH R G

JUDGEMENT

(1.) THIS is a reference under S. 64(1) of the ED Act, 1953 (hereinafter referred to as "the said Act"), made at the instance of the CED, Pune. The following two questions have been referred to us for determination in this reference :

(2.) THE facts giving rise to this reference are as follows :

(3.) THE other provisions of S. 7 are not material for the purposes of this case. Sub s. (1) of S. 24 of the said Act runs thus :