RAJA MALWINDER SINGH Vs. CWT TAX

JUDGEMENT

(1.) THIS petition shall dispose of Wealth Tax Appeal Nos. 7, 8 to 19 of 2003, as common questions of law and fact have been raised. All the appeals have been preferred by the assessee under Section 27A of the Wealth Tax Act, 1957 (for brevity the Act) against the order dated 4 -2 -2003 passed by the Income Tax Appellate Tribunal, Chandigarh Bench B (for brevity the Tribunal) in WTA Nos. 277 to 285/Chd/1991 for the assessment years 1972 -73 to 1980 -81, WTA No. 95/Chd/1990 for the assessment year 1981 -82, WTA Nos. 286 to 288/Chd/1997 for the assessment years 1982 -83 to 1984 -85.

(2.) THE assessee has claimed that following questions of law would emerge from the impugned order of the Tribunal:

(3.) IN the earlier impugned order dated 21 -10 -1998, the Tribunal had considered the facts of the case and the arguments of both the parties. It then proceeded to hold in para 2.7 that the value of the residential house and the land appurtenant to the residential house may be valued as per the provisions of Section 7(4) of the Act. It would be necessary to peruse para 2.7 of the order which reads as under: