COMMISSIONER OF INCOME TAX Vs. AMBALAL SARABHAI D TRUST
LAWS(SC)-1996-3-120
SUPREME COURT OF INDIA
Decided on March 21,1996

COMMISSIONER OF INCOME TAX Appellant
VERSUS
Ambalal Sarabhai D Trust Respondents

JUDGEMENT

- (1.) LEAVE granted The impugned order of the High Court is set aside. The High Court is requested to examine the question in the light of the judgment of this Court in the case of CIT vs. Kamalini Khatau (SC) : TC 44R.579 with reference to the facts of the present case The appeal is allowed. No costs.;


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