HINDUSTAN CONSTRUCTION CO. LTD Vs. WEALTH TAX OFFICER

JUDGEMENT

(1.) This is an appeal against the order passed by the Income-tax Appellate Tribunal in two wealth-tax appeals for the assessment years 2002-03 and 2003-04. In the present appeal, we are concerned with the assessment year 2002-03. The first question framed for consideration reads as under:

(2.) Considering the terminology used in Sub-clause (1) of Clause (i) of Section 2(ea) of the Wealth-tax Act in the case of Bennett Coleman, we have held that the provision applies not only to a director but other categories mentioned therein and that includes employee as also officer. There is, therefore, no merit in the first question which is accordingly dismissed.

(3.) In so far as the third question is concerned, the same reads as under: