Commissioner of Wealth Tax Vs Hardyal Singh Bubber

Bombay High Court 6 Jun 1990 WT Ref. No. 16 of 1976 (1990) 06 BOM CK 0083

Bench: Division Bench

Acts Referenced

Judgement Snapshot

Case Number

WT Ref. No. 16 of 1976

Hon'ble Bench

T.D. Sugla, J; Sujata V. Manohar, J

Advocates

G.S. Jetly, for the Appellant; B.V. Jhaveri, for the Respondent

Acts Referred

Finance Act, 1965 - Section 68

Judgement Text

Translate:

T.D. Sugla, J.@mdashThe question of law raised in this reference under s. 27(1) of the WT Act, 1967 reads thus :

"Whether, on the facts and in the circumstances of the case, the assessee is entitled to deduct the Income Tax payable by the assessee on the income disclosed voluntarily under s. 68 of the Finance Act, 1965 from his net wealth for the asst. yrs. 1963-64 and 1964-65 ?"

2. The counsel are agreed that in view of the Supreme Court decision in the case of Ahmed Ibrahim Sahigra Dhoraji Vs. Commissioner of Wealth Tax, Gujarat, , the question must be answered in the affirmative and in favour of the assessee. The question is so answered.

3. No order as to costs.

Himachal Pradesh HC