COMMISSIONER OF WEALTH TAX Vs. JAMBUKUMARSINGH KASLIWAL

JUDGEMENT

(1.) SHRI R. C. Mukati, counsel for the applicant, was heard on the question of admission.

(2.) THIS is an application filed by the applicant, the Commissioner of Wealth-tax, under Section 27(3) of the Wealth-tax Act, 1957, with a prayer to call upon the Tribunal to send the statement of the case in connection with the following question of law which arises in this case :

(3.) THE Department filed an appeal before the Tribunal which upheld the findings of the Appellate Assistant Commissioner by relying on the Full Bench decision of this court in CIT v. Smt. Tarabai Kanakmal [1983] 140 ITR 374.