COMMISSIONER OF WEALTH TAX Vs. UMRAO MAL DHADDA

JUDGEMENT

(1.) THIS application has been submitted by the Revenue under Section 27(3) of the Wealth-tax Act, 1957, for directing the Tribunal to refer the questions raised in this application for the decision of this court. Notices were issued to the assessee requiring him to show cause as to why this application may not be allowed. It appears that out of the three questions mentioned in the application, in respect of question No. 3, the Tribunal has already passed an order referring the said question to this court. As regards questions Nos. 1 and 2 raised in the application, Shri N.M. Ranka, learned counsel for the assessee, has submitted that if the said questions are decided in favour of the Revenue, the total addition to the wealth of the assessee would be Rs. 40,000 and it would lead to an additional tax liability of Rs. 400 only. The submission of Shri Ranka is that the amount of additional tax liability is so small that it does not call for reference of the question to this court for consideration. We find considerable force in this submission. Taking into consideration the fact that the amount of additional tax liability that may be imposed on the assessee in the event of questions Nos. 1 and 2 being decided in favour of the Revenue is Rs. 400 only, we do not think it to be a fit case in which the Tribunal may be directed to refer these questions to this court for its decision. The reference application is, therefore, dismissed. No order as to costs.