COMMISSIONER OF WEALTH TAX Vs. VIMAL CHAND

JUDGEMENT

(1.) THESE three reference applications relate to the assessment years 1970-71, 1971-72 and 1972-73. The following identical question of law has been referred by the Income-tax Appellate Tribunal, Jaipur Bench, Jaipur, for our opinion :

(2.) IT is conceded by Mr. Surolia, learned counsel for the Department, that the above question of law is finally concluded by various decisions of the Supreme Court in CWT v. K.S.N. Bhatt [1984] 145 ITR 1, CWT v. Vadilal Lallubhai [1984] 145 ITR 7, CWT v. Vimlaben Vadilal Mehta [1984] 145 ITR 11, CWT v. Smt. Tarabai Kanakmal [1984] 146 ITR 512 (MP) (sic), CWT v. /. K. Cotton Manufacturers Ltd. [1984] 146 ITR 552 (SC).