COMMISSIONER OF WEALTH TAX Vs. V RAMAKRISHNAN

JUDGEMENT

(1.) IN these tax case references under section 27(1) of the Wealth-tax Act, 1957, at the instance of the Revenue, the following common question of law has been referred to this court for its opinion Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in holding that the advance tax paid and shown on the assets side of the balance-sheet should not be deducted from the tax payable in determining the provision for taxation which is deductible as a liability while computing the value of unquoted equity shares under rule 1D for wealth-tax purposes"" We find that the common question so referred is governed by the decision reported in Balakrishnan (L. G.) v. CWT. It is also not in dispute that the answer returned in the said decision would govern these references. IN that view, we answer the common question referred to us in the affirmative and against the Revenue. There will be no order as to costs.