Rajasthan High Court - Jaipur
Cwt vs Seth Mukund Das Vishnu Kumar Rathi on 30 July, 2003
Equivalent citations: [2004]135TAXMAN434(RAJ)
ORDER
This is the application under section 27(3) of the Wealth Tax Act, 1957.
2. The revenue is praying for directing the Tribunal to refer to the court for consideration the following question of law :
"Whether on the facts and in the circumstances of the case, the Tribunal was right in holding that the value of shares held by the assessee in M/s. Krishna Mills Ltd., Beawar should be taken on the basis of yield method ?"
3. Learned counsel for the parties are in agreement that this matter is squarely covered by the Division Bench decision of this court rendered in the case of CWT v. Seth Gokul Das Pradeep Kumar Rathi (1993) 202 ITR 1010 (Raj).
4. Thus in view of the decision of this court this question as framed and prayed for to refer to the court by the Tribunal does not arise. Accordingly, the reference application fails and same is dismissed.