Commissioner Of Wealth-Tax vs Smt. Ashwani Devi
1987 Latest Caselaw 29 Del

Citation : 1987 Latest Caselaw 29 Del
Judgement Date : 15 January, 1987

Delhi High Court

Commissioner Of Wealth-Tax vs Smt. Ashwani Devi on 15 January, 1987

Equivalent citations: 1987 168 ITR 265 Delhi

Bench: H Goel, S Ranganathan

JUDGMENT

1. In these applications by the Commissioner of Wealth-tax, the question on which reference is sought is :

"Whether the Income-tax Appellate Tribunal was correct in law and on facts in holding that the assessed is entitled to exemption under section 5(1)(iv) of the Wealth-tax Act, 1957, in respect of flat No. 1D, Sagar Apartments, especially in view of the decision of the Delhi High Court in the case of Sushil Ansal v. CIT [1986] 160 ITR 308 ?"

2. We are of the opinion that this is a question of law particularly in view of the decision of this court in Sushil Ansal v. CIT [1986] 160 ITR 308, and the observations of the Supreme Court in (Late) Nawab Sir Mir Osman Ali Khan v. CWT , and the Tribunal is directed to make a consolidated statement of case for both the assessment years and refer this question for the decision of this court. The petitions are disposed of. No costs.