DHARMENDRA PRASAD SINGH Vs. COMMISSIONER OF WEALTH TAX

JUDGEMENT

(1.) UPON hearing the parties, we are of the view that questions Nos. 3, 4 and 5 are questions of law but question No. 3 requires to be reframed. We, therefore, reframe question No. 3 and direct the Tribunal to draw up a statement of the case and refer the following questions for the opinion of this court:

(2.) THE application is partly allowed.