SOHAN LAL Vs. COMMISSIONER OF WEALTH TAX

JUDGEMENT

(1.) SINCE questions referred in these two reference applications are identical, this common judgment will dispose of both the references.

(2.) ON being moved by the assessee, the Income-tax Appellate Tribunal, Delhi Bench-B (for short the Tribunal), under s. 27(1) of the WT Act, 1957 (for short the Act), has referred the following question for opinion of this Court :