COMMISSIONER OF WEALTH TAX Vs. GANGA PERSHAD KEDIA

JUDGEMENT

(1.) IN this petition under S. 27(3) of the WT Act, the petitioner seeks reference of the following question to this Court :

(2.) THE WTO had taken 1/3rd share of the respondent in the property of Rs. 1,06,205 as against Rs. 61,715 which was returned by the assessee. It appears that this valuation was accepted by the assessee. The total value of the property was taken by the WTO at the value of Rs. 3,18,615. The assessment order was accepted but the CWT passed an order under S. 25(2) revising the order. He was of the opinion that S. 16A was applicable and that the WTO should have referred the matter to the Valuation Cell. The CWT did not specifically deal with the contention that r. 1BB of the WT Rules was applicable.

(3.) BEING aggrieved, the petitioner filed a petition under S. 27(1) but the same was rejected by the Tribunal.