COMMISSIONER OF WEALTH TAX Vs. NIRMAL PRATAP BHOGILAL

JUDGEMENT

(1.) THESE two references raise a common question of law except for the assessment year. The question reads thus : w. T. Ref. No. 17 of 1976 :

(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 is to be answered in the affirmative and in favour of the assessee. The question in both the references is so answered. No order as to costs.