S.K. Mal Lodha, J. - (1.) THE Income-tax Appellate Tribunal, Jaipur Bench, Jaipur (hereinafter referred to as "the Tribunal"), has referred the following question for the opinion of this court, which is said to arise out of its order dated October 31, 1978, in WTA Nos. 252, 253 and 254/JP/ 1977-78: "Whether, on the facts and in the circumstances of the case, the Tribunal was justified in holding that the assessee-trust was entitled to exemption of Rs. 1,50,000 under Section 5(1)(xxiii) of the Wealth-tax Act, 1957, on shares of Indian companies held by it, in respect of the years under consideration ?"
(2.) THE assessee, M/s. Bangur Charitable Trust, Didwana, claimed exemption of Rs. 1,50,000 under Section 5(1)(xxiii) of the Wealth-tax Act, 1957 (No. XXVII of 1957) (for short "the Act"), on the shares of various companies held by it. THE assessment years under consideration are 1973-74, 1974-75 and 1975-76. THE Wealth-tax Officer, Central Circle, Jodhpur, held that the exemption is not allowable because it is admissible only to individuals and Hindu undivided families and not to a trust. Aggrieved, the assessee filed appeals under Section 16(3) of the Act. THE Appellate Assistant Commissioner, Jodhpur, opined that the assessee was right in claiming exemption of Rs. 1,50,000 on shares of Indian companies and, therefore, he directed the Wealth-tax Officer to allow the exemption as claimed by the assessee. Further appeals were filed before the Tribunal in respect of each of the assessment years. THE Tribunal, in its consolidated order passed in respect of the years 1973-74, 1974-75 and 1975-76, held that the assessee-trust shall be deemed to be an individual and as such it is entitled to exemption under Section 5(1)(xxiii) read with Section 2 of the Act. THE Tribunal, therefore, maintained the order of the Appellate Assistant Commissioner. An application being made, the Tribunal has referred the aforesaid question for the opinion of this court. We have heard Mr. B.R. Arora for the Revenue and Mr. S.L. Choudhary for the assessee. In order to determine the question whether the assessee-trust was entitled to exemption of Rs. 1,50,000 under Section 5(1)(xxiii) of the Act, on shares of Indian companies held by it in respect of the three assessment years in question, it is necessary to notice the relevant provisions of the Act. Section 3 of the Act is the charging section. Section 3, at the relevant time, was as under : "Section 3. Charge of wealth-tax.--Subject to the other provisions contained in this Act, there shall be charged for every assessment year commencing on and from the 1st day of April, 1957, a tax (hereinafter referred to as wealth-tax) in respect of the net wealth on the corresponding valuation date of every individual, Hindu undivided family and company at the rate or rates specified in the Schedule." Section 4 deals with the assets which are included in the assets of the assessee under the special circumstances mentioned therein. Section 5 gives the list of various assets which are exempt from the levy of wealth-tax, the amount of exemption and the conditions under which these assets are exempted from the levy of wealth-tax. Material part of Section 5 for the present purpose is as follows : "5. (1) Exemptions in respect of certain assets.--Subject to the provisions of Sub-section (1A), wealth-tax shall not be payable by an assessee in respect of the following assets, and such assets shall not be included in the net wealth of the assessee--....."
(3.) IT may be stated that Clause (xxa) was inserted by the Finance Act, 1975, with effect from April I, 1975. The words "held by the assessee" were omitted by the Finance Act, 1975, with effect from April 1, 1975. This was done with a view to secure that the exemption from wealth-tax in respect of shares in an Indian company is available even in cases where the shares, though owned by the assessee, are not registered in his name. Section 21A deals with assessment in cases of diversion of property, or of income from property held under trust for public charitable or religious purposes. The relevant part is as follows : "Notwithstanding anything contained in Clause (i) of Sub-section (1) of Section 5, where any property is held under trust for any public purpose of a charitable or religious nature in India and--......" According to this section, the wealth-tax shall be leviable upon, and recoverable from, the trustee or manager (by whatever name called) in the like manner and to the same extent as if the property were held by an individual who is a citizen of India and resident in India for the purposes of this Act, but without excluding the value of any asset under Sub-section (1) of Section 5, at the maximum marginal rate. Exemption under Section 5(1)(xxiii) is available to an assessee as defined in the Act. Under Section 5(1)(xxiii), the assessee, if he is an individual or a Hindu undivided family and holds shares in an Indian company other than the shares mentioned in Clause (xx) or (xxa), is entitled to exemption. Section 3, which is the charging section, shows that wealth-tax is payable by an individual, a Hindu undivided family and a company. Exemption under Section 5(1)(xxiii) is available to an individual or a Hindu undivided family. Companies has been excluded. The view taken by the Tribunal is that the word "individual" mentioned in Section 5(1)(xxiii) of the Act includes a charitable trust. It may be mentioned that in the whole of the Act, there is no prohibition that a charitable trust or, for that matter, a trust is not included in the word "individual" as used in Section 5(1 )(xxiii) of the Act. Wealth-tax is payable by an assessee as defined in the Act and under Section 3 of the Act, the wealth-tax is payable by an individual, Hindu undivided family and company. The framers of the Act did not want to give any exemption to companies under Section 5(1)(xxiii) of the Act. The exemption thereunder is limited to an assessee who is an individual or a Hindu undivided family. ;