- (1.) THIS is the application under s. 27(3) of the WT Act, 1957.
(2.) THE Revenue is praying for directing the Tribunal to refer to the Court for consideration the following question of law : "Whether, on the facts and in the circumstances of the case, the Tribunal was right in holding that the value of shares held by the assessee in M/s Krishna Mills Ltd., Beawar, should be taken on the basis of yield method ?" Learned counsel for the parties are in agreement that this matter is squarely covered by the Division Bench decision of this Court rendered in the case of CWT vs. Seth Gokul Das Pradeep Kumar Rathi (1992) 105 CTR (Raj) 113 : (1993) 202 ITR 1010 (Raj). Thus, in view of the decision of this Court this question as framed and prayed for to refer to the Court by the Tribunal does not arise. Accordingly, the reference application fails and same is dismissed.;