REGENT COMPUTRONICS PVT. LTD.

Smt. Smitaben N. Ambani Appellant

V/S

COMMISSIONER OF WEALTH TAX Respondents

Referred Judgements :-

COMMISSIONER OF WEALTH TAX LUCKNOW VS. P K BANERJEE [REFERRED TO]
UDAI CHAND JAIN VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. PRABHABATI BANSALI [REFERRED TO]
SUNANDA DEVI SINGHANIA VS. COMMISSIONER OF WEALTH TAX [REFERRED TO]
SONAVALA M V VS. COMMISSIONER OF INCOME TAX [REFERRED TO UDGMENT OF THIS COURT IN THE CASE OF M.V. SONAVALA V. : [1989]177ITR246(BOM) ,WHERE THIS]
ESTATE OF LATE GEN SIR SHANKAR S S J B RANA VS. CONTROLLER OF ESTATE DUTY BOMBAY [REFERRED TO]
COMMISSIONER OF WEALTH TAX VS. VIDUR V PATEL [REFERRED TO]
COMMISSIONER OF WEALTH TAX VS. MASTER ASUTOSH K MAHADEVIA [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. RANGNATH BANGUR DECD [REFERRED TO]

JUDGEMENT

(1.) The three questions which have been referred under Section 27 of the WT Act, are as follows:

(2.) Whether on the facts and circumstances of the case, the Tribunal was right in law in holding that the amount of Rs. 2,76,449 representing income-tax refund likely to be due on the basis of the returns filed, forms part of the taxable asset under Section 2(e) of the WT Act, on the valuation date

(3.) Whether on the facts and in the circumstances of the case, the Tribunal was right in law in holding that while applying provisions of Rule 1BB for valuing the self-occupied property, municipal rateable value has to be adopted instead of standard rent

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SMITABEN N. AMBANI Vs. COMMISSIONER OF WEALTH TAX

Referred Judgements :-

JUDGEMENT

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