COMMISSIONER OF WEALTH TAX Vs. CHANDER BALA MODI

JUDGEMENT

(1.) IN respect of the asst. year 1981 -82, the peti - tioner seeks reference of the following two questions :

(2.) AS regards question No. 1, the same is concluded by the decision of this Court in the case of Sharbati Devi Jhalani vs. CWT (1986) 54 CTR (Del) 85 : (1986) 159 ITR 549 (Del). As regards question No. 2, the Tribunal itself has made a reference of the following question to this Court : "Whether the Tribunal was correct in law in holding that the valuation of shares of Modipon Ltd. has to be taken as per the provisions of r. 1 -D of the WT Rules -

(3.) THE grievance of Shri Rajendra is that the latter portion of question No. 2 which was proposed has not been referred.