HARISHIKESH GANGULI DEAD Vs. COMMISSIONER OF INCOME TAX CALCUTTA

JUDGEMENT

(1.) This is an appeal by special leave from a judgment of the Calcutta High Court answering the following question of law referred to it against the assessee and in favour of the Revenue:

(2.) The assessee was assessed in the status of an individual. He derived income from house properties and from the business of a registered partnership firm H. Gangulya and Co.

(3.) The Income-tax Officer held that the income from the aforesaid two properties was assessable in the hands of the assessee inasmuch as he had retained a portion of the income from the trust properties for himself. The trust had, therefore, become revocable under the provisions of S. 16 (1) (c) of the Income-tax Act 1922, hereinafter called the 'Act'. The appellate Assistant Commissioner on appeal affirmed the view taken by the Income-tax Officer; When the matter came before the Appellate Tribunal it found that the assessee had irrevocably parted with the aforesaid two properties and the same had got vested in the trust. It was held that S. 16 (1). (c) would become applicable only if the settlor reserved to himself the entire income arising from the settled properties; if only a portion had been reserved by the settlor it would not make the settlement revocable it is not disputed that the total annual income from these properties came to over Rs. 19,000. Out of this the assessee, who was the settlor, was entitled to Rs. 2,400/- annually. According to the Tribunal only the amount of Rs. 2,400/- which had actually been received by the assessee under the terms of the trust deed could be included in his income.