COMMISSIONER OF WEALTH-TAX Vs. RAJESH MAHAJAN

JUDGEMENT

(1.) WE are satisfied that the following question of law does arise from the order of the Tribunal. Accordingly, we direct the Tribunal to state the case and refer the question to this court for its opinion : "whether, on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the assessee's share in cash incentives amounting to Rs. 52,993 due to the firm, Mahajan Overseas, Panipat, from the Central Government Handloom Export Promotion Council was not liable to wealth-tax ?"