- (1.) FOLLOWING question of law has been referred for opinion of this Court by the Income Tax Appellate Tribunal, Chandigarh arising out of its order dated 6.7.l988 passed in W.T.A.No. 262/87, in respect of the assessment year 1982-83. Whether on the facts and in the circumstance of the case, the Tribunal was right in law in holding that the assessee was entitled to deduction u/s 5(1) (iv) in respect of his share in the land and building owned by the firm, styled M/S Oriental Dyeing & Finishing Mills, Ludhiana in which he is a partner? We have, in our order passed today in W.T.R. Nos.32 to 37 of 1988 (Commissioner of Wealth Tax (Central), Ludhiana Vs. Shri Kirpal Singh, Ludhiana), decided an identical question against the Revenue and in favour of the assessee. In view of the above, question referred in the present case is also answered against the Revenue and in favour of the assessee.;