COMMISSIONER OF WEALTH TAX Vs. SAVITRI DEVI MUNDRA

JUDGEMENT

(1.) THE following question of law under S. 27(3) of the WT Act. 1957, has been referred to this Court by the Tribunal :

(2.) THE relevant assessment year is the asst. yr. 1975-76 for which the period of account is the year ending on 31st March, 1975. The relevant facts of this case are as follows :

(3.) IN our view, the Tribunal has failed to consider this aspect of the matter. The matter is thus remanded to the Tribunal for fresh consideration of the case on the basis of the facts read with the provisions of S. 53A. The reference is thus disposed of finally as above. There will be no order as to costs.