COMMISSIONER OF WEALTH TAX Vs. RABINDRA PRASAD DUTTA

JUDGEMENT

(1.) IN this wealth-tax reference under Section 27 of the Wealth-tax Act, 1957, the following question has been referred by the Tribunal :

(2.) THE facts of the case for the purpose of giving opinion on the question referred may be stated as follows :

(3.) MR. Joshi submits before us that the Tribunal without proper application of mind passed the order justifying the order passed by the Appellate Assistant Commissioner. He submits that there is no such provision for multiplication of the rental amount by ten times. In this connection, MR. Joshi has drawn our attention to Section 7 of the Wealth-tax Act, 1957, and also Rule 1BB of the Wealth-tax Rules, 1957, as those stood at the relevant time.