MAHARAJA AMRINDER SINGH Vs. COMMISSIONER OF WEALTH TAX

JUDGEMENT

(1.) These appeals are filed against the final judgment and orders dated 24.08.2004 passed by the High Court of Punjab and Haryana at Chandigarh in Wealth Tax Appeal Nos. 10 & 11/2001 and 3,4 & 5/2002 respectively whereby the High Court allowed the appeals filed by the Revenue (Commissioner of Wealth Tax) under Sec. 27-A of the Wealth Tax Act, 1957 (hereinafter referred to as "the Act") and set aside the order dated 05.07.2011 passed by the Income Tax Appellate Tribunal (hereinafter referred to as "the Tribunal"), Chandigarh Bench in W.T.A. No.11,12 & 13/Chandi/95 & C.O. No.37/Chandi/95 in W.T.A. No.11/Chandi/95 and order dated 13.06.2001 in W.T.A. Nos.213, 191 and 192/Chandi/94 and restored the order of assessment passed by the Assessing officer for levying penalty for the entire period of delay in respect of Assessment Years 1981-82, 1982-83 and 1983-84.

(2.) Few facts need mention for disposal of the appeals.

(3.) The appellant is the wealth tax assessee and is subjected to payment of Wealth Tax under the Act. The case pertains to the Assessment Years 1981-82, 1982-83 and 1983-84. The issue involved in these three assessment years was decided by the Tribunal in favour of the appellant (assessee) which gave rise to filing of the appeals before the High Court by the Revenue under Sec. 27-A of the Act questioning therein the legality and correctness of the orders of the Tribunal. As mentioned above, the High Court allowed the appeals filed by the Revenue, which has given rise to filing of these appeals by way of special leave before this Court by the assessee.