SHAKTI SIKAND Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE case has been listed before the court for appropriate orders, as the assessed, at whose instance the reference has been made, has failed to file the paper books despite various opportunities, However, since answer to the questions referred for our opinion stands concluded by the decision of the Apex Court, we dispense with the filing of the paper books and proceed to answer the reference.

(2.) THE following questions have been referred by the Income Tax Appellate Tribunal, New Delhi for our opinion :

(3.) SINCE the issue involved is purely legal, we deem it unnecessary to state the facts. Suffice it to note that the issue raised is as to whether Rule 1BB of the Wealth Tax Rules, 1958 would apply to assessment proceedings pertaining to the assessment year 1979 -80 onwards or also to those assessment years in respect of which assessment proceedings were pending on 1 -4 -1979 when the said rule came into force.