COMMISSIONER OF WEALTH TAX Vs. SHAM LAL

JUDGEMENT

(1.) BY this common order, we propose to dispose of five connected matters, namely, I. T. C. No. 5 of 1990 and W. T. C. Nos. 3 to 6 of 1990 as, common questions of law and fact are involved in all these matters. Learned counsel representing the parties also suggest likewise. The bare minimum facts that need a necessary mention have, however, been extracted from I. T. C. No. 5 of 1990 -C/r v. Sunaina Gupta.

(2.) THE Commissioner of Wealth -tax (hereinafter referred to as "the petitioner") made an application under Section 27(1) of the Wealth -tax Act, 1957 (hereinafter referred to as "the Act of 1957"), to the learned Income Tax Appellate Tribunal, Chandigarh (hereinafter referred to as "the Tribunal"), requesting him to refer to this court the following questions of law :

(3.) THE learned Tribunal vide order dated September 26, 1989, passed in RA No. 446/Chandigarh of 1988 dismissed the reference application under Section 27(1) of the Act of 1957. Hence, the present petition under Section 27(3) of the Act of 1957 has been filed seeking adjudication on the questions, mentioned above.