Hegde, J. - (1.) The question referred for the opinion of the High Court under Section 27 (1) of the Wealth Tax Act, 1957 is:"Whether in the circumstances of the case, in computing "net wealth" as defined in Section 2 (m) of the Wealth Tax Act or in assessing the net value of the assets under Section 7 (2) of the said Act, the liability of the Company in respect of gratuity in terms of the Industrial Court Awards for the benefit of its employees in respect of their periods of service upto the valuation date, should be allowed as a deduction."
(2.) The High Court following the decision of this Court in Standard Mills Co. Ltd. v. Commr. of Wealth Tax, Bombay, (1967) 63 ITR 470 answered that question in favour of the department. It is not disputed that the said decision governs the facts of this case, but we are asked to have that decision reconsidered by a larger bench in view of the decision of this court in Metal Box Co. of India Ltd. v. Their Workmen (1969) 73 ITR 53 .
(3.) Metal Box Co. case (supra) was a decision rendered under the Bonus Act. In that decision the learned Judges referred to the decision of Standard Mills Co. Ltd., (1967) 63 ITR 470 and distinguished the same. In our opinion there is no conflict between the two decisions.;