Commissioner of Wealth Tax vs Attur Thuluva Vellalar Sangam

R. Jayasimha Babu, J.—The question referred to us is as to whether the Tribunal is justified in law in holding that the assessee is entitled to

exemption provided u/s 5(1)(i) of the Wealth-tax Act, 1957, for the assessment years 1966-67 to 1974-75. It was submitted by counsel at the

Bar that for the subsequent years, the Wealth-tax Officer has not denied exemption provided for u/s 5(1)(i) of the said Act to the assessee. The

assessee is a trust whose objects are wide ranging including imparting of education, running"" free library, to remove differences among people, and

to consolidate different sects and raise the status of humanity and also the advancement of general objects of public utility. That is what has been

held by the Tribunal. The Tribunal also noticed the fact that one of the activities of the trust was to settle disputes and quarrels among members, but

that activity was not its primary activity. It also noticed the fact that the conducting chits and collection of deposits from the public was also one of

the activities and that again was not its predominant or primary object.

The Wealth-tax Act or the Income Tax Act does not define ""charitable activities"" for the purposes of wealth-tax. It is not essential that the trust

claiming to be a charitable trust must be wholly and exclusively engaged in charitable activity. It is sufficient, if its primary or predominant object is

charitable. The Tribunal, after a close scrutiny of the terms of the trust deed and the purposes for which the funds and income of the trust has been

applied, has held that the object of the trust was predominantly charitable and that all the income of the trust at all times was applied for charitable

purposes.

We see no reason to differ from that conclusion of the Tribunal, after having perused the terms of the trust deed. We, therefore, answer the

question in favour of the assessee and against the Revenue.