COMMISSIONER OF WEALTH TAX Vs. T R VARADARAJAN

JUDGEMENT

(1.) THE questions referred, which arise from the assessment of the respondent for the assessment year 1980-81 are as follows :

(2.) A similar question concerning the same assessee for other assessment years was considered by this court in T. C. Nos. 54 to 56 of 1984 and connected cases, decided on December 24, 1997 (CWT/IT v. T.R. Kannan [2001] 252 ITR 382). For the reasons given in that judgment, the questions referred to us are required to be answered in the same manner as they were answered, in that case for those other assessment years. The first question is accordingly answered in favour of the Revenue, as the notes in the balance-sheet do not form part of the balance-sheet.