LAWS(MAD)-2001-8-64

COMMISSIONER OF WEALTH TAX Vs. M V SUBBIAH

Decided On August 16, 2001
COMMISSIONER OF WEALTH-TAX Appellant
V/S
M.V. SUBBIAH Respondents

JUDGEMENT

(1.) THE Revenue contends, that the value of labour quarters in an estate cannot be excluded from the net wealth of the assessee who is a partner in the firm which owns the estate. THE assessment year is 1974-75. THE revenue's contention was not accepted by the Tribunal and therefore the reference.