COMMISSIONER OF WEALTH TAX Vs. MASTER ROHIT BAGARIA

JUDGEMENT

(1.) ON an application under Section 27(1) of the Wealth-tax Act, 1957, made by the Commissioner of Wealth-tax, N.E. Region, Shillong, the Tribunal, vide orders dated January 29, 1991, and January 30, 1991, passed in W.T.A. Nos. 62, 63 and 65 to 67 (Gau) of 1989 has referred to the following question which is common to all the appeal numbers mentioned above,

(2.) NONE appears for the assessee. Mr, Joshi, learned standing counsel for the Revenue, referring to Bharat Hari Singhania v. CWT, 1994 207 ITR 1submitted that the question as referred to is fully covered by this decision. The Supreme Court interpreting Rule 1D and the advance tax as paid under Section 210 of the Income-tax Act, the provision for taxation as specified in the balance-sheet and the amount represented for has explained the legal position in the following words (page 31) ;