VIKRAMPATI SINGHANIA CH Vs. COMMISSIONER OF WEALTH TAX

JUDGEMENT

(1.) IN this case, the following question under Section 27(1) of the Wealth-tax Act, 1957, was referred :

(2.) AN identical question in the case of another member of the same family was answered against the assessee in Bharat Hari Singhania v. CWT [1979] 119 ITR 258 (All) (question No. 2). Following the said judgment, the question referred here is answered in the affirmative, that is, in favour of the Revenue and against the assessee. No costs.