COL HIS HIGHNESS RAJA SIR HARINDAR SINGH BRAR BANS BAHADUR OF FARIDKOT STATE Vs. COMMISSIONER OF WEALTH-TAX

JUDGEMENT

(1.) THIS judgment will dispose of W. T. Refs. Nos. 1, 2, 3 and 7 of 1971 and No. 28 of 1975. Since a common question of law is involved in all the above-mentioned references, the same are being disposed of by a common judgment.

(2.) THREE questions of law were referred to this court for its opinion in W. T. Refs. Nos. 1 and 3 of 1971 [col. H. H. Sir Harinder Singh Brar Bans Bahadur v. CWT [1975] 98 ITR 458 (Pandh)], which pertain to the assessment year 1964-65. Questions Nos. 1 and 2 stand answered by an order of the Bench dated 20th November, 1973. As regards question No. 3 which is in the following terms, supplementary statement of the case was sent for : " (3) Whether the valuation of gold could be taken at any value other than the rates fixed by the Gold Control Order ?"

(3.) IN W. T. Refs. Nos. 2 and of 1971, which pertain to the assessment year 1965-66,' question No. 1 was answered by this court on 20th November, 1973, but regarding question No. 2, which is in the following terms, a supplementary statement of the case was sent for: "whether the valuation of gold could be taken at any value other than the rates fixed by the Gold Control Order ?"