Supreme CourtFull Bench(2001) 02 SC CK 0126

Commissioner of Wealth Tax vs Late Lokendra Singh through Tehsildar, Ratlam

Supreme Court Of India · Decided on 8 February 2001 · Citation: (2001) 166 CTR 508

HON’BLE JUDGES
Y.K. Sabharwal, J · S.P. Bharucha, J · Doraiswamy Raju, J
RESULT
Allowed
CASE NUMBER
Civil Appeal No. 9083 to 9086 of 1996 (From the judgment and order dated 27-9-1995 of the Madhya Pradesh High Court in MCC No. 562 of 1995, reported as CWT v. Late Lokendra Singh (1995) 216 ITR 658 (MP) ) 8 February 2001

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 228 words

By the Court:

The High Court declined to call for a reference, at the behest of the revenue , of the following question:

"Whether on the facts and in the circumstances of the case including in particular the fact that part of the official residence of the ex-ruler of Ratlam who is the assessee-respondent, stood let out, the Tribunal is justified in law in holding that the assessee is entitled to exemption of the value of the said property in its entirety u/s 5(1)(iii) of the Wealth Tax Act, 1957?"

It did so for the reason that, in its view, no question of law was raised. It appears, in fact, that the question was not referred because the answer was indicated by an earlier judgment of the High Court.

2.

A question of law does clearly arise. In fact, it is the submission of learned counsel for the revenue that the answer to it is furnished by the judgment of this court in MOHAMMAD ALI KHAN AND OTHERS Vs. COMMISSIONER OF WEALTH-TAX., . We decline to decide the question here, particulary, since the respondent has not chosen to put in an appearance.

3.

We allow the appeals, set aside the order under challenge and direct the Tribunal to refer to the High Court the question aforestated, after drawing up a statement of case.

No order as to costs.