LAWS(P&H)-2006-4-297

COMMISSIONER OF WEALTH TAX Vs. MANGAT RAI DHANDA

Decided On April 24, 2006
COMMISSIONER OF WEALTH TAX Appellant
V/S
Mangat Rai Dhanda Respondents

JUDGEMENT

(1.) THIS is a petition filed under Section 27(3) of the Wealth -tax Act, 1957, seeking a direction to the Income Tax Appellate Tribunal, Chandigarh Bench, Chandigarh, to draw up a statement of case and refer the following questions of law, arising out of the order dated September 18,1989, passed in W.T.A. No. 471 of 1987, for the assessment year 1978 -79, to this Court for its opinion:

(2.) DEPRECIATION

(3.) BAD debts.