COMMISSIONER OF WEALTH TAX Vs. BHAGWATI PRATAP BHOGILAL

JUDGEMENT

(1.) THE two questions referred to this Court in this reference under s. 27 (1) of the WT Act, 1957 are :

(2.) THE counsel are agreed that in view of this Court's judgment in the case of CWT vs. Pratap bhogilal and Anr. (1987) 63 CTR (Bom) 51 : (1987) 167 ITR 501 (Bom), the question are to be answered in the negative and in favour of the assessee. The questions are so answered.

(3.) NO order as to costs.