- (1.)In this case there is an office report dt. 27th Feb., 1984 that notice has been served on the assessee. None has appeared on his behalf. Since this is an old reference we are not adjourning the case.
(2.)This is a wealth-tax reference Under Section 27(1) of the WT Act in which the following questions have been referred to us for our opinion :
"1. Whether, on the facts and in the circumstances of the case, the Tribunal was correct in holding that the assessee was entitled to the exemption in terms of Section 5(1)(iv) of the WT Act, 1957, in respect of the immovable property of the firm M/s Raj Kamal Talkies for the asst. yr. 1976-77?

2. Whether, on the facts and in the circumstances of the case, the Tribunal is correct in holding that the reversionary value of the land of the cinema building owned by M/s Raj Kamal Talkies could not be added to the value worked out on yield basis for the asst. yr. 1976-77?"

(3.)The first question is covered in favour of the Department by our judgment in WT Ref. 238 of 1983, CWT v. Jai Kishan Gupta decided on 23rd Sept., 2003, (2003)185 CTR340 (All ).