COMMISSIONER OF WEALTH TAX Vs. SAIFUDDIN

JUDGEMENT

(1.) SINCE the question involved in both these references is common, they are disposed of by this judgment.

(2.) WHETHER, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was justified in deleting the share of the assessee in the cinema building, while contrary to this the assessee has been claiming the ownership of the property and has been in possession of it since 1964 and was also enjoying the income therefrom ;