COMMISSIONER OF WEALTH TAX Vs. MUKHERJEE A K

JUDGEMENT

(1.) THESE eleven reference applications have been filed under Section 27(3) of the Wealth-tax Act, 1957 (hereinafter referred to as "the Act"), as the petitioner's application under Section 27(1) of the Act was rejected. As these reference applications pertain to the same assessee But for different assessment years, all are being disposed by this common order.

(2.) THE point of law on which the petitioner wants a reference to be called for is as under- :

(3.) IN Kumar Jagadish Chandra Sinha v. CIT [1982] 137 ITR 722 (Cal), revised returns were filed after submission of voluntary returns. It was held that the revised returns were to be treated as substituted returns and were effective for purposes of assessment and when the assessment was completed within a year of submission of the revised return, the assessment was not barred by limitation.