COMMISSIONER OF WEALTH TAX Vs. MANAL M

JUDGEMENT

(1.) THESE applications are filed under Section 27(3) of the Wealth-tax Act, 1957, to refer the following three questions of law for the opinion of this court ;

(2.) HAVING heard the parties and, in view of the decisions in CWT v. Sripat Singhania [1978] 112 ITR 363 (All) and Bharat Hari Singhania v. CWT [1979] 119 ITR 258 (All), we are of the opinion that questions of law do arise but it would be sufficient if we refer questions Nos. 1 and 3 since question No. 2 is implicit in these two questions.