- (1.) THE Tribunal, Delhi, has referred the following question of law under s. 27(1) of the WT Act, 1961, hereinafter referred to as the Act, for opinion to this Court. "Whether, on the facts and in the circumstances of the case, the Tribunal was in error in holding that the assessee was not liable to wealth -tax on the value of his interest in the AOP -
(2.) THE reference relates to the asst. yrs. 1978 -79 to 1980 -81.
(3.) WE have heard learned counsel for the parties. tax on the value of his interest in the AOP. 5. Respectfully following the aforesaid decision, we answer the question referred to us in the affirmative, i.e., in favour of the Revenue and against the respondent -assessee. However, there shall be no order as to costs.;