E.S.Venkataramiah, J. - (1.) These appeals are filed against the decision of the High Court of Gujarat answering the questions referred to it under Section 27 of the Wealth-tax Act, 1957 against the assessee following its decision dated December 21, 1972 in the Commissioner of Wealth-tax, Gujarat-l, Ahmedabad v. Ahmed Ibrahim Sahigara Dhoraji in Wealth-tax Reference No. 2 of 1969. The appeals filed against the said decision before this Court have been allowed and the judgment of the High Court is reversed in Ahmed Ibrahim Sahigara Dhoraji v The Commissioner of Wealth-tax, Gujarat (Civil Appeals Nos. 1217-1222 of 1973) which are disposed of today by a separate judgment. Consequently the above appeals are allowed, the judgment of the High Court is set aside and the questions referred under Section 27 of the Wealth-tax Act, 1957 are answered in favour of the appellant-assessee.
(2.) There will be no order as to costs.;