Ajit K.Sengupta, J. - (1.) In this reference under Section 27(1) of the Wealth-tax Act, 1957, for the assessment years 1979-80, and 1980-81, the following questions have been referred to this court : "1. Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in holding that the assessee was not entitled to deduction of the estimated amount of capital gains tax ? Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was justified in law in holding that "compulsory deposit" should be taken into consideration for the purpose of computing net wealth of the assessee"
(2.) In view of the judgment delivered on February 18, 1991, in Matter No. 1158 of 1984 (Smt. Vinita Devi Singhania v. CWT), the first question in this reference is answered in the affirmative and in favour of the Revenue.
(3.) The facts leading to the second question are that the assessee claimed that the amount deposited under the Compulsory Deposit Scheme should not be included in her wealth. The deposit made by the assessee under the Compulsory Deposit Scheme stood at Rs. 4,600 and Rs. 9,950 for the two assessment years, respectively. The claims were disallowed by the Commissioner of Wealth-tax (Appeals).;