COMMISSIONER OF INCOME TAX Vs. P L KARUPPAN CHETTIAR
LAWS(SC)-1992-5-45
SUPREME COURT OF INDIA
Decided on May 11,1992

COMMISSIONER OF INCOME TAX Appellant
VERSUS
P L Karuppan Chettiar Respondents

JUDGEMENT

- (1.) In view of the decision of this court in CWT v. Chander Sen the question referred to this court directly by the tribunal under Section 257 of the Income Tax Act, 1961 is answered in favour of the assessee by saying that the income from the properties in question is not assessable in the hands of the assessee Hindu Undivided Family. The reference is answered accordingly. There will be no order as to costs.;


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