REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF WEALTH TAX, KERALA Appellant

V/S

TRAVANCORE RAYONS LTD., RAYONPURANA Respondents

Referred Judgements :-

KESORAM COTTON MILLS LTD. CALCUTTA V. COMMISSIONER OF WEALTH TAX,CALCUTTA [REFERRED TO]
NEPTUNE ASSURANCE CO LIMITED VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
KALWA DEVADATTAM KALWA DEVADATTAM VS. UNION OF INDIA [REFERRED TO]
CWT VS. RAIPUR MFG COMPANY LIMITED [REFERRED TO]
COMMISSIONER OF WEALTH TAX VS. AHMED TEA COMPANY PRIVATE LIMITED [REFERRED TO]
ASSAM OIL CO LTD VS. COMMISSIONER OF WEALTH TAX CENTRAL CALCUTTA [REFERRED TO]
COMMISSIONER OF WEALTH TAX VS. PIERCE LESLIE AND COMPANY LIMITED [REFERRED TO]
COMMISSIONER OF WEALTH TAX VS. STANDARD MILLS COMPANY LIMITED [REFERRED TO]
DOORGA PROSAD CHAMARIA VS. SECRETARY OF STATE [REFERRED TO]

JUDGEMENT

(1.) THIS is a reference by the Income-tax Appellate Tribunal, Madras Bench, under, section 27 (1) of the Wealth-tax Act, 1957. The reference has been made at the instance of the Commissioner of Income-tax, Ernakulam.

(2.) THE Assessee is the Travancore Rayons Limited, Rayonpuram. The year of assessment is- 1959-60 and the valuation date for the assessment which has been made under Section 16 (3) of the Act is the 31st December, 1958.

(3.) THE assessment provided by the Act is on the net wealth of the assessee as on the valuation date. The expression "net wealth" is defined in clause (m) of section 2 of the Act. The definition is

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COMMISSIONER OF WEALTH TAX KERALA Vs. TRAVANCORE RAYONS LTD

Referred Judgements :-

JUDGEMENT

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