COMMISSIONER OF WEALTH-TAX Vs. T. GIRIJAMMAL

JUDGEMENT

(1.) The above tax case appeal is directed against the order of the Income -tax Appellate Tribunal in W.T.A. No. 66(Mds)/2004 dated July 14, 2005.

(2.) THE Revenue is the appellant. The assessment year involved is 1992 -93. The assessee received compensation from the Housing Board, Tirupathur, TATC for the lands acquired and interest was accruing on such compensation. The State Government filed an appeal challenging the said compensation and the same is pending. The sub -court awarded interest on the additional compensation from the date of possession taken by the Government. The assessee filed a return of wealth admitting a net wealth of Rs. 12,95,500. The Wealth -tax Officer arrived at a net wealth of Rs. 46,51,330 and Rs. 53,022 was charged as wealth -tax. Hence, the assessee preferred an appeal before the Commissioner of Income -tax (Appeals) and the same was allowed. Therefore, the Revenue preferred an appeal before the Income -tax Appellate Tribunal and the same was dismissed.

(3.) LEARNED Counsel for the appellant fairly submitted that the above issues are covered by a decision of this Court dated January 21, 2006, made in T.C. Nos. 573 to 576 of 2005, etc., batch CWT/CIT v. Smt. T. Girija Ammal : [2006]282ITR614(Mad) .