CWT Vs. S. MAHINDER JASPAL SINGH

JUDGEMENT

(1.) THE case has been placed before the court for appropriate orders as the revenue, at whose instance the reference has been made, has failed to file the paper books despite various opportunities. Since the issue raised in the reference stands concluded by a decision of the Apex Court, we dispense with the filing of the paper books.

(2.) AT the instance of the revenue, the Income Tax Appellate Tribunal, Delhi Bench -A, Delhi has referred under section 27(1) of the Wealth Tax Act, 1957, the following question for the opinion of this court :

(3.) AS is evident from the format of the question referred, the only issue raised by the revenue is as to whether rule 1BB of the Wealth Tax Rules, which came into existence with effect from 1 -4 -1979 would apply in respect of assessment years prior to the assessment year 1979 -80. As noted above, the issue is no longer res integra. In CWT v. Sharvan Kumar Swarup and Sons : 1995ECR425(SC) , their Lordships of the Supreme Court have been pleased to hold that the said rule is procedural and not substantive and is applicable to all proceedings pending on 1 -4 -1979, When the rule came into force.