RANI BILKIS BANU CHOWDHURY Vs. COMMISSIONER OF TAXES

JUDGEMENT

(1.) This petition for leave to appeal is directed against the judgment and order dated 21.04.2003 passed by a Division Bench of the High Court Division in Reference Application No.57 of 2000 under section 27 of the Wealth Tax Act, 1963 which arose out of an order dated 22.03.2000 in Wealth Tax Appeal No.72 of 1999-2000 for the assessment year 1995-96 passed by the Taxes Appellate Tribunal Dhaka, Division Bench-1, Dhaka.

(2.) Short facts are that in the present reference application the petitioner Mrs. Rani Bilkis Banu Chowdhury submitted return for the Wealth Tax for the respective assessment years as aforesaid and the Assistant Commissioner of Taxes estimated the value of land and building at Tk. 72,00,000/- for the assessment year 1994-95. The said Assistant Commissioner of Taxes Dhaka Circle estimated the value of land and building at Tk. 79,50,000/- for the assessment year 1995-96 and estimated the value of the land and building at Tk. 90,00,000/- for the assessment year 1996-97 and also estimated the value of land and building of the applicant at Tk. 90,00,000/- for the assessment year 1996-98.

(3.) Being dissatisfied with the order of assessment the applicant preferred appeal before the Appellate Joint Commissioner of Taxes and the Appellate Joint Commissioner of Taxes rejected the appeal and affirmed the order of the Assistant Commissioner of Taxes. The applicant then preferred second appeal before the Wealth Tax Appellate Tribunal and the Appellate Tribunal by an order dated 22.03.2000 dismissed the appeal on the ground that the appeal made before the Joint Commissioner of Taxes was time barred.