S.C.Sen, J. - (1.) The Tribunal has referred the following question of law under Section 27(3) of the Wealth-tax Act, 1957 ("the Act"), to this court: "If there was no Hindu undivided family consisting of the assessee and his wife at the relevant time whether the assessee was liable to be assessed as individual in respect of the value of the 5,000 shares in Hindus-than Aluminium Corporation Ltd. ?"
(2.) The reference relates to the assessment year 1972-73, for which the corresponding valuation date is March 31, 1972.
(3.) The case arises out of an order of the Tribunal dated March 26, 1975.;