RAGHUPATI SINGHANIA Vs. WEALTH TAX OFFICER

JUDGEMENT

(1.) This appeal was heard along with M.A.T No. 2847 of 2003, M.A.T. No. 2848 of 2003 and M.A.T. No. 2849 of 2003.

(2.) The judgment impugned in the present appeal was passed in C.R. No. 2681 of (W) 1984 dated 26th August, 2003. For the reasons given in the said judgment the other three writ petitions being C.R. No. 2680 (W) of 1984, C.R. No. 2679 (W) of 1984 and C.R.No. 2682 (W) of 1984 were also decided. Being aggrieved these four appeals were preferred by the assessee.

(3.) The appellant as Karta of a Hindu undivided family known as "Sri Raghupati Singhania (HUF)" was a partner in the firm M/s. Juggilal Kamlapat Banker as also of M/s. Singhania & Sons (hereinafter referred to as the said Firms). In respect of the net wealth of the said family, return was filed on October 3, 1977 in respect of assessement year 1977-78 under the Wealth Tax Act, before Wealth Tax Officer Special Circle 'C' Ward, Kanpur. In the said return the family duly disclosed the value of the interest in the said partnership firms.