COMMISSIONER OF WEALTH TAX Vs. HARI KISHAN

JUDGEMENT

(1.) Under Section 27(3) of the Wealth-tax Act, 1957, the following two questions have been stated by the Tribunal :

(2.) If the answer to the above is in the affirmative, whether the Income-tax Appellate Tribunal was correct in law in holding that the firm, Messrs Ram Kishan Daya Ram and Co., was an industrial undertaking even though the firm did not prepare biris by itself ?"

(3.) Accordingly, the two questions are answered in the affirmative, that is, in favour of the assessee and against the Revenue.