- (1.) Sri Bharatji Agarwal is present for the Department and Sri V.K. Upadhyaya is present for the assessee.
(2.) There is an application under Section 27(1) of the WT Act, 1957 in which the following questions of law have been referred to us : "1. Whether the Tribunal was right in law in holding that the depreciation, which was not a liability shown in the balance sheet be deducted while valuing the unquoted shares under Rule 1D of WT Rules ? 2. Whether the Tribunal was correct in directing that arrears of dividend on cumulative preference shares be allowed as a deduction for the purpose of valuation of shares under Rule 1D of the WT Rules ?" The relevant assessment year is 1976-77.
(3.) In Bharat Hati Singhania v. CWT (1994) 207 ITR 1 (SC) it has been held that in view of Rule 1D of the WT Rules the assessee's method of valuation of unquoted shares cannot be approved if it is not in accordance with Rule 1D. Only the deductions mentioned in the rule can be deducted from the valuation. Arrears of dividend on cumulative preference shares are not mentioned in Rule 1D. Hence they cannot deduct from the value of the assessee's assets.;