COMMISSIONER OF WEALTH TAX Vs. CHELSFORD CLUB LTD

JUDGEMENT

(1.) At the outset, we may point out that we have been informed by the learned Counsel for both the parties that the captioned matters, which include both references as well as appeals involve a set of questions of law which are common and hence could be disposed of by a common judgment.

(2.) This brings us to the common questions of law which we are called upon to adjudicate in the remaining matters.

(3.) The questions which we need to adjudicate upon are as follows: