COMMISSIONER OF WEALTH TAX Vs. A M BHIWANDIWALLA

JUDGEMENT

(1.) In both the references the questions are Identical. WT Ref. No. 28 of 1998 pertains to asst. yrs. 1976-77, 1978-79, 1981-82 and 1982-83 and WT Ref. No. 42 of 1998 refers to the asst. yrs. 1979-80 and 1980-81.

(2.) The Tribunal has referred the following questions at the instance of the Revenue:

(3.) Whether on the facts and in the circumstances of the case, the Tribunal was justified in ignoring the fact that the transfer of income-tax case was not made under Section 125A of IT Act and consequently there was no requirement of issuing a separate notification under Section 8AA of the WT Act