ABDUL RAHMAN S Vs. COMMISSIONER OF WEALTH TAX

JUDGEMENT

(1.) THE following question has been referred under Section 27 of the W.T. Act:

(2.) THE assessee submitted his wealth-tax return in respect of the assessment year 1967-68, corresponding to the year ending June 30, 1966. He was assessed in the status of "individual" who is a citizen of India. He was resident and ordinarily resident. THE valuation date was June 30, 1966. THE assessee had certain wealth in Ceylon comprising, of a co-ownership share in immovable properties as also some bank deposits and monies due from his brother. He had shown in the return his wealth in Ceylon at a figure of Rs. 70,604 in Ceylon currency. THE WTO converted the Ceylon currency into Indian currency at the official exchange rate which came to Rs. 94,139 and this was included in the net wealth of the assessee. THEre is no dispute about these figures.

(3.) THERE will be no order as to costs.