- (1.) THESE wealth-tax reference petitions filed under s. 27(3) of the WT Act, 1957, raise common questions and, therefore, they are being disposed of by this common order. D.B. WT. Ref., Petition No. 214 of 1985 relates to the asst. yr. 1974-75 and the other three reference petitions relate to the asst. yr. 1975-76. In WT. Ref., Petitions Nos. 213 and 214 of 1985, the assessee is Smt. S. K. Bader, in WT. Ref., Petition No. 217 of 1985, the assessee is Shri Gulabchand Bader, and in WT. Ref., Petition No. 221 of 1985, the assessee is Shri H. C. Bader. Smt. S. K. Bader and Gulabchand Bader are partners of M/s K. D. Jhaveri, Jaipur, which carry on the business of purchase and sale of precious and semi-precious stones both in India and abroad. Shri H. C. Bader, the assessee, in W.T. Reference Petition NO. 221 of 1985, is a partner of the firm, M/s Cosmopolitan Trading Corporation, Jaipur, which also carries on the business of export of precious and semi-precious stones.
(2.) IN so far as the assessees in W.T. Reference Petitions Nos. 213, 214 and 217 of 1985 are concerned it has been stated that in respect of the asst. yr. 1974-75, M/s K. D. Jhaveri declared a closing stock of Rs. 10,95,667 in the jewellery account and Rs. 5,880 in the precious and semi- precious stones account and the assessees submitted their wealth-tax returns on the basis of the aforesaid value of the closing stock. The WTO in the assessment order dt. 3rd Jan., 1979, did not accept the aforesaid value of the closing stock and fixed the market value of the closing stock in the jewellery account at Rs. 19,57,189 as per the export invoice value (EIV) and as a result of the aforesaid revision in the market value of the stock, the value increased by more than 20 per cent and as per r. 2B(2) of the WT. Rules., 1957, the net wealth was computed on that basis. During the asst. yr. 1975-76, the value of the closing stock of M/s K. D. Jhaveri was declared at Rs. 2,21,202 and the returns were filed on that basis. The WTO did not accept that figure and fixed the market value of the stock at Rs. 14,88,247, the export invoice value, and after applying the provisions of r. 2B, computed the net wealth of the assessees. The assessees filed appeals against the assessment orders passed by the WTO and the said appeals were allowed by the AAC. The AAC held that the export invoice could not be made the basis for the market value of the stock and that the WTO was not justified in invoking the provisions of r. 2B(2) to determine the net wealth of the firm, M/s K. D. Jhaveri, Jaipur, and then making the additions on pro rata basis. The Revenue filed appeals against the aforesaid orders of the AAC before the Tribunal and the said appeals were disposed of by the Tribunal by order dt. 31st Dec., 1983. The Tribunal agreed with the AAC that the export invoice value could not be the basis for determining the market value of the stock, because the goods did not fetch the export invoice value in the foreign markets. According to the Tribunal, it will be reasonable if the fair market value of the closing stock was arrived at by making a deduction of. 35 per cent from the export invoice value. The Tribunal found that if deduction of 35 per cent was made from the export invoice value and the fair market value is determined on that basis, then for the asst. yrs. 1974-75 and 1975-76, the said fair market value was less than 20 per cent as contemplated in r. 2B(2) of the WT. Rules., 1957, and no addition on account of enhanced market value of the closing stock could be made under r. 2B(2). Being aggrieved by the aforesaid order of the Tribunal, the Revenue moved the petitions under s. 27(1) of the WT Act, whereby it was prayed that the following four questions may be referred to this Court : "1. Whether, on the facts and in the circumstances of the case, the Tribunal is justified in holding that in order to ascertain the actual market value of the closing stock of the firm for the purpose of r. 2B(2) of the WT. Rules., the export invoice value has to be reduced by 35 per cent ? 2. Whether, on the facts and in the circumstances of the case, the Tribunal is justified in holding that the Export INvoice Value is not the market price but merely a quotation notwithstanding the provisions of s. 18 of the Foreign Exchange Regulation Act ? 3.Whether, on the facts and in the circumstances of the case, the Tribunal is justified in holding that the difference between the market value and the cost price of the closing stock of the firm is less than 20 per cent and, therefore, no addition on account of increased value could be made to the assessee's net wealth under r. 2B(2) of the WT. Rules., ?4.Whether, on the facts and in the circumstances of the case, the Tribunal is justified in holding that M/s Cosmopolitan Trading Corporation, Jaipur, is an industrial undertaking and as such the assessee is entitled to exemption under s. 5(1)(xxxii) of the WT Act, 1957 ? By order dt. 30th Aug., 1984, the Tribunal declined to refer questions Nos. 1, 2 and 3 and has referred question No. 4 to this Court. Thereupon the Revenue has filed D.B. W.T. Reference Petitions Nos. 213, 214 and 217 of 1985. In so far as the D.B. W.T. Reference Petition No. 221 of 1985 is concerned, it relates to the asst. yr. 1974-75. In this case, the firm of which the assessee was a partner had declared the value of the closing stock in the jewellery account at Rs. 19,49,960 and the value of the closing stock in the precious and semi- precious account at Rs. 1,31,809. The export invoice value of the goods in the jewellery account was Rs. 33,79,560. The WTO assessed the market value of the stock on the basis of the export invoice value and applying the provisions of r. 2B(2) computed the wealth of the assessee, Shri H. C. Bader. On appeal, the AAC held that the market value could not be assessed on the basis of the export invoice value and that r. 2B(2) of the WT. Rules., could not be applied. The Tribunal upheld the said order of the AAC and by its order dt. 31st Dec., 1983, held that the market value should have been fixed by making a deduction of 35 per cent of the export invoice value, for the reasons given by the Tribunal in its order of the same date in the appeals filed by the Department in the case of the assessees in W.T. Reference Petitions Nos. 213, 214 and 217 of 1985. The Revenue moved a petition under s. 27(1) of the WT Act for reference of the four questions, referred to above, and, the Tribunal referred only question No. 4 and refused to refer questions Nos. 1, 2 and 3, and thereupon this petition has been filed by the Revenue under s. 27 (3) of the WT Act. Shri Surolia, learned counsel appearing for the Revenue, argued in support of all the petitions and has urged that the Tribunal was in error in refusing to refer questions Nos. 1, 2 and 3 on the view that the said questions relate to pure findings of fact given by the Tribunal. In this connection, with reference to question No. 2, Mr. Surolia has submitted that the finding of the Tribunal making a deduction of 35 per cent in the export invoice value of the goods in stock is perverse and based on no evidence. It may be stated here that question No. 1 which the Revenue is seeking to be referred to this Court does not raise the question that the finding recorded by the Tribunal giving a deduction of 35 per cent in the export invoice value is perverse and based on no evidence. It cannot, therefore, be said that the aforesaid issue is covered by question No. 1 sought to be referred. Even otherwise, we are of the opinion that on the basis of the record before the Tribunal, it cannot be said that the view of the Tribunal giving reduction of 35 per cent of the export invoice value is perverse or based on no evidence. The Tribunal has taken note of the findings recorded by the Settlement Commission and keeping in view the aforesaid findings, the Tribunal has held that it will be reasonable if the fair market value of the closing stock of the firm is arrived at by making a deduction of 35 per cent from the export invoice value. Under s. 7 of the WT Act, it is provided that the value of the asset shall be estimated to be the price which in the opinion of the WTO it would fetch if sold in the open market on the valuation date. In the present case, the Tribunal on a consideration of the facts and circumstances on record has estimated the market value of the closing stock by giving deduction of 35 per cent in the export invoice value. In our opinion, the said finding of the Tribunal is purely a finding of fact and it does not involve a question of law for reference to this Court. As regards question No. 2, which relates to the provisions of s. 18 of the Foreign Exchange Regulation Act, it may be stated that no argument on the basis of the provisions of s. 18 of the Foreign Exchange Regulation Act was advanced by the Revenue before the Tribunal and it cannot, therefore, be said that the question arises out of the order of the Tribunal. With regard to question No. 3, Mr. Surolia had contended that the said question is dependent on question No. 1 and if question No. 1 cannot be referred, question No. 3 also cannot be referred. For the reasons aforesaid, we find no force in these petitions and they are, therefore, dismissed. No order as to costs.;