COMMISSIONER OF WEALTH TAX Vs. L N AHUJA

JUDGEMENT

(1.) AT the instance of Revenue following questions, in a bunch of eight references, which shall be governed by this common judgment, pertaining to asst. yrs. 1971-72 to 1978-79, have been referred by the Income-tax Appellate Tribunal, Delhi Bench (for short the Tribunal), under s. 27(1) of the WT Act, 1957 (for short the Act), for opinion of this Court.

(2.) WHETHER, on the facts and in the circumstances of the case, the Tribunal was right in not holding that the market value of the properties was Rs. 3,60,000 ?"