KAMLA KUMARI Vs. COMMISSIONER OF WEALTH-TAX

JUDGEMENT

(1.) THIS judgment will dispose of Wealth-tax References Nos. 1, 2 and 3 of 1983, as a common question of law is involved therein.

(2.) THE following common question has been referred to this court for opinion under Section 27 (1) of the Wealth-tax Act, 1957 (for short, "the Act"), in the cases of two assessees, namely, Shrimati Kamla Kumari (for the assessment year 1973-74) and Shrimati Kaushalya Devi (for the assessment years 1973-74 and 1974-75) :

(3.) IN the case of Shrimati Kaushalya Devi, 25 shares had been acquired on July 26, 1968, and 250 shares on March 31, 1970. Here also, exemption was allowed under Section 5 (1) (xx) of the Act in respect of 25 shares only.