- (1.) These appeals are by the Revenue against the judgment of the division Bench of the Andhra Pradesh High court and pertained to assessment years 1981-82,1982-83,1983-84 and 1984-85. In these appeals the question which arises for consideration is as under: "Whether on the facts and in the circumstances of the case the Income-tax Appellate tribunal is justified in directing the Income-tax Officer to allow 7 % of the net income of the Trust after deducting from its total income the remuneration paid to the Trustees as expenditure for administering the trust under Sections 57 (1) and 19 (1) of the s. T. Act. "
(2.) In Commissioner of Income-tax v. Nizam's Miscellaneous Trust, (1986) 160 itr 253 for the assessment years 1971-72 and 1972-73, Andhra Pradesh High Court considered this question and stated as under: "In our opinion 7 % of the net receipts of the income of the trust after deducting from its total income the remuneration paid to the trustees constitutes reasonable expenditure for administering the trust under Sections 57 (i) and 19 (i) of the act. "
(3.) This judgment had hot been appealed against by the Revenue. Following this judgment, the Appellate Tribunal dismissed the appeal filed by the Revenue. The Appel- late Tribunal declined to refer the question to the High Court for its opinion. High Court also dismissed the reference application filed by the Revenue under Section 256 (2) of the income-tax Act, 1961. Aggrieved Revenue has come to this Court.;