- (1.) The assessee has been served but has not chosen to put in an appearance.
(2.) The question before the High Court at the behest of the Revenue read thus : "Whether, on the facts and in the circumstances of the case, the Appellate tribunal was right in law in holding that for purposes of computation of the intrinsic value of unquoted shares under Rule 1d of the Wealth-tax Rules, 1957, the amount of advance tax paid by the company and shown on the assets side of the balance-sheet should not be deducted from the tax payable in determining whether the provision for tax was in excess over the tax payable with reference to the book profits in accordance with the law applicable thereto within the meaning of clause (ii) (e) of the explanation to the said rule -
(3.) The High Court answered the question in favour of the assessee relying upon the decision in L. G. Balakrishnan v. CIVT. That decision is no longer good law. The question is now governed by the decision of this court in Bharat hari Singhania v. CWT.;