COMMISSIONER OF WEALTH TAX Vs. RAGHUNATH SINGH THAKUR

JUDGEMENT

(1.) THIS judgment shall dispose of four appeals since all the appeals are admitted on the following two common substantial questions of law:

(2.) IN our opinion, the second question is consequential to the first question and if we decide the first question in favour of the assessee and against the Revenue, the second question would not arise at all, it being more in the nature of a question of fact.

(3.) THE assessee, in respect of his returns for the asst. yrs. 1987 88, 1988 89, 1989 90 and 1990 91 had submitted the valuation of registered valuer in respect of plot 'B' which was valuated at Rs. 5,47,800. The AO did not agree with this valuation and valued plot 'B' at Rs. 29,50,115 and plot 'C' at Rs. 20,45,800.