Chintamani And Sons vs Commissioner Of Wealth-Tax
1990 Latest Caselaw 63 Del

Citation : 1990 Latest Caselaw 63 Del
Judgement Date : 6 February, 1990

Delhi High Court

Chintamani And Sons vs Commissioner Of Wealth-Tax on 6 February, 1990

Equivalent citations: 1990 184 ITR 574 Delhi

Bench: B Kirpal, C Chaudhary

JUDGMENT

1. The point involved in this case is with regard to the valuation of a property owned by the assessed. Following the decision of this court in Rajshuri v. CWT [1987] 163 ITR 473, we direct the Tribunal to state the case and refer the following question of law to this court :

"Whether, on the fact and in the circumstance of the case, the Tribunal was right in law in holding that the proper method of valuation was the land and building and not the rent capitalisation method ?"

2. There will be no order as to costs.

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