COMMISSIONER OF WEALTH TAX Vs. JAGDEV INDERSINGH

JUDGEMENT

(1.) IN the two references, one by the assessee and the other by the CWT, Amritsar, the Tribunal referred the following questions of law to this Court for adjudication :

(2.) EARLIER , similar questions came up for adjudication to this Court and were answered in WT Ref. Nos. 1 and 2 of 1982 titled as 'CWT vs. Jagdev Inder Singh' and 'Jagdev Inder Singh vs. CWT' decided on 3rd May, 1993 [since reported in (1993) 114 CTR (P&H) 296 ]. For the reasons recorded therein question No. 1 is answered against the Department and in favour of the assessee. Question No. 2 does not arise in the facts and circumstances of the case and no answer is, therefore, recorded. Question No. 3 is decided against the assessee. Reference is answered accordingly. *****