ZARINA IFTAKHAR AHMAD Vs. COMMISSIONER OF WEALTH TAX

JUDGEMENT

(1.) THIS is a reference made by the Wealth-tax Appellate Tribunal referring for our answer the following question of law :

(2.) THE facts stated are that the assessee owned a combine harvester which he gave on hire to others who may or may not have used it for harvesting. THE exemption was claimed by the assessee under Section 5(1)(ix) of the W.T. Act, which reads as follows :