T RAGHURAMAN Vs. COMMISSIONER OF WEALTH TAX

JUDGEMENT

(1.) IN the above two tax cases one is at the instance of the assessee and another is at the instance of the Department.

(2.) AT the instance of the assessee, the Tribunal has referred the following question of law under Section 27(1) of the Wealth-tax Act, 1957, for our consideration :

(3.) ACCORDINGLY, we answer both the questions of law referred to us in both the tax cases in the manner indicated above. However, in the circumstances of the case there will be no order as to costs.