COMMISSIONER OF WEALTH TAX Vs. HIRA LAL MEHRA.

JUDGEMENT

(1.) THE Tribunal, Amritsar Bench, Amritsar, at the instance of the Revenue has referred the following question of law to this Court under s. 27(1) of the WT Act, 1957 (hereinafter referred to as the Act) along with the statement of the case : -

(2.) THE facts relevant to the aforesaid question are : -

(3.) QUESTION referred relating to the asst. yrs. 1973 -74 and 1974 -75 was considered by this Court in CIT vs . Question No. 1 in the aforesaid case is similar to the question referred to us in this case.