COMMISSIONER OF WEALTH TAX Vs. DUNGARMAL TAINWALA

JUDGEMENT

(1.) IN all these four cases, an identical question of law is involved. Therefore, these cases are being disposed of by a common judgment. The Tribunal has made reference under Section 27(1) of the Wealth-tax Act, 1957 (hereinafter referred to as "the Act").

(2.) TAX Case No. 20 of 1980 relates to the assessment year 1974-75 wherein the following question of law has been referred to this court for its opinion :

(3.) IN the present case, the answer to the question revolves entirely on the interpretation of Clause (xxxii) of Section 5(1) of the Act. Therefore, it will be useful to quote the said clause which reads as under :