COMMISSIONER OF WEALTH TAX Vs. PRATIMA BHARGAVA

JUDGEMENT

(1.) HEARD . On being moved by the Revenue, the Appellate Tribunal, Delhi "B" (for short "the Tribunal"), has referred the following question under S. 27(1) of the WEALTH TAX ACT, 1957 (for short "the Act"), for the opinion of this Court :

(2.) THE assessee is a partner in a partnership firm, Peekay Enterprises, which is running a printing press. Question that arose for consideration was whether the assessee was entitled to the claim of exemption under S. 5(1)(xxxii) of the Act. The Tribunal recorded the following finding :