- (1.) TRIBUNAL has referred the following question for the opinion of this Court : "Whether on the facts and in the circumstances of the case, the TRIBUNAL was right in holding that the assessee was entitled to exemption under s. 5(1)(iv) of the WT Act, 1957 in respect of the value of 1/4th share in the house property thrown by him into the common hotch-potch of his HUF, which was included in his net wealth under s. 4(1A) of the Act."
(2.) THE same question was referred by the Tribunal for the opinion of this Court in respect of the above assessee for the asst. yr. 1975-76 in CWT vs. B.T. Agarwal decided on 19th April, 1974 in D.B.W.T. Reference No. 11/78 (since reported in (1984) 42 CTR (Raj 15). THE opinion was expressed in favour of the assessee and against the Revenue and it was held that the assessee was entitled to exemption under s. 5(1)(iv) of the WT Act in respect of the value of 1/4th share in the house property thrown by him into the common hotch potch of his HUF, which was included in his net wealth under s. 4(1A) of the Act. Admittedly there is no change or variation in the facts in respect of the asst. yr. 1973-74 and as such the question has to be answered according to the opinion already expressed by this Court. The question is, therefore, answered in the affirmative in favour of the assessee respondent and against the Revenue. Parties shall bear their own cost. Let the Tribunal be informed in accordance with s. 27(6) of the Act.;