- (1.) The Income-tax Appellate Tribunal (Allahabad Bench) has referred the following question for the opinion of this court under Section 27(3) of the Wealth-tax Aet, 1957 : " Whether, on the facts and circumstances of the case that may be found by the High Court on a reappraisal of the evidence, the Tribunal was justified in holding that the assessee was entitled to deduction of income-tax liabilities as claimed and the deduction made thereof by the Wealth-tax Officer was correct in view of the provisions of Section 2(a)(iii)(b) of the Wealth-tax Act ?"
(2.) It would not be disputed that a similar question came up for consideration before this court in CWT v. B. K. Sharma [1977] 110 ITR 902 and there this court answered such question in favour of the assessee and against the Revenue.
(3.) Similar question was considered by the Supreme Court in Ahmed Ibrahim Sahigra Dhoraji v. CWT [1981] 129 ITR 314 and there the Supreme Court approved the view taken by this court in the case of B. K. Sharma [1977] 110 ITR 902.;