GUPTA M K Vs. COMMISSIONER OF WEALTH TAX

JUDGEMENT

(1.) THIS petition pertains to a number of assessment years. It has been held by this Court that, for each assessment year, separate petition has to be filed. We, therefore, restrict this petition to the asst. year 1967 -68 only. Counsel for the petitioner states that, with respect to the other assessment years, he will file separate petitions with applications for condonation of delay. We find that, in respect of the same assessment years, cross - references have been filed by the assessee as well as the Department pertaining to the valuation of the property -in question. In our opinion, the question of law ought for should be directed to be referred. We, therefore, allow the petition and direct the Tribunal to state the case and refer the following questions of law to this Court:

(2.) WE are not directing reference of question No. 3 because question No. 1 is wide enough to include this aspect also. No costs.