COMMISSIONER OF WEALTH TAX Vs. F P GAEKWAD

JUDGEMENT

(1.) : The Tribunal, Ahmedabad (hereinafter referred to as the "Tribunal"), has referred to us for our opinion the following three questions under s. 27(1) of the W. T. Act, 1957 (hereinafter referred to as the "Act") :

(2.) WHETHER the Tribunal was right in law in holding that the assessee continued to be the legal owner of the immovable properties known as Jay Mahal Palace and Makarpura Palace on the relevant valuation dates and was rightly assessed to wealth-tax in respect of their market values which were admittedly Rs. 1,07,75,213 and Rs. 16,95,615, respectively ? and