REGENT COMPUTRONICS PVT. LTD.

Commissioner Of Wealth Tax -I Appellant

V/S

Hhm Jyotindrasinhji Respondents

Referred Judgements :-

SPECIAL LAND ACQUISITION OFFICER BANGALORE VS. T ADINARAYAN SETTY [REFERRED TO]
TRIBENI DEVI VS. COLLECTOR OF RANCHI AND VICE VERSA [REFERRED TO]
VIJAY KUMAR MOTI LAL VS. STATE OF MAHARASHTRA [REFERRED TO]
KAUSALYA DEVI BOGRA SYED YUSLJFUDDIN SYED ZIAUDDIN VS. LAND ACQUISITION OFFICER AURANGABAD:STATE OF MAHARASHTRA [REFERRED TO]
CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED TO]
SPECIAL TEHSILDAR LAND ACQUISITION VISHAKAPATNAM VS. A MANGALA GOWRI [REFERRED TO]
COMMISSIONER OF WEALTH TAX MEERUT VS. SHARVAN KUMAR SWARUP AND SONS [REFERRED TO]
TAHSILDAR LAND ACQUISITION VISAKHAPATNAM VS. P NARASING RAO [REFERRED TO]

JUDGEMENT

(1.) ALL these Tax Appeals since raised common questions of facts and law, they have been decided by way of this common judgment.

(2.) WHILE admitting the Tax Appeals preferred by the Revenue aggrieved by the common judgment of the Tribunal, following substantial questions of law have been framed.

(3.) AT the outset, both sides agree that question 'D' admitted is essentially part of the arguments and therefore while deciding the present group of appeals, questions A, B and C shall be dealt with.

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COMMISSIONER OF WEALTH TAX-I Vs. HHM JYOTINDRASINHJI

Referred Judgements :-

JUDGEMENT

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