S.S. Sankaralingam vs Commissioner of Wealth Tax

Thanikkachalam, J.—In these tax case petitions, the assessee requests this Court to direct the Tribunal to refer the following common

questions of law said to arise out of the common order of the Tribunal for the asst. yrs. 1986-87, 1987-88 and 1988-89 under s. 27(3) of the WT

Act for the opinion of this Court :

Whether, on the facts and in the circumstances of the case, the Tribunal was right in holding that there was no evidence regarding transfer of

land in favour of the trust ?

Whether, on the facts and in the circumstances of the case, the Tribunal was right in determining the value at Rs. 1,05,750 having regard to the

fact that the assessee had given up his claim over the land and buildings ?

The assessee owns 223-1/2 cents of land along with a compound wall. The assessee permitted a trust, Sivaguru Sundaravel Charitable Trust, to

construct buildings to run a women''s hostel and also for establishing a pharmacy college. In the wealth-tax proceedings relating to the assessment

years under consideration, the assessee claimed that since he had parted with the possession and enjoyment of the land in favour of the trust, no

wealth-tax can be levied against the assessee with regard to the land in question. However, the WTO, considering the fact that there is no

registered sale deed executed by the assessee in favour of the trust, held that the value of the land is assessable in the hands of the assessee herein.

Accordingly, the value of the land was determined at Rs. 2,72,894 and along with that, the value of the compound wall amounting to Rs. 1,50,000

was added. Thus, the value of the total wealth comes to Rs. 4,22,894 according to the WTO. On appeal, though the CWT(A), considering the

facts and circumstances arising in this case, held that the assessee is liable to wealth-tax with regard to the property in question, he directed the AO

to take the value of the land as per the sale deed under which the property was purchased by the assessee. As against this order, the Department

went in appeal before the Tribunal. The Tribunal, considering the facts and circumstances arising in this case, held that one-fourth of the value

determined by the WTO, viz., Rs. 1,05,720 should be taken as the value of the wealth belonging to the assessee in the absence of any evidence on

this aspect.

It remains to be seen that the Department is not aggrieved against the order of the CWT(A) in holding that the wealth-tax is leviable in the case

of the assessee, but is aggrieved against the order of the CWT(A) in directing the WTO to adopt the value as per the sale deed under which the

assessee purchased the property. The assessee did not file any appeal before the Tribunal. The Department filed an appeal before the Tribunal,

questioning the quantum of wealth determined by the CWT(A). The assessee did not furnish any particulars with regard to the price for which the

property in question was purchased by the assessee. No particulars were also produced as to what was the value of the property, which was

taken into consideration in the earlier assessment years. Therefore, the Tribunal, considering the depressing factors, directed the WTO to take the

value of this property as Rs. 1,05,720 and it was only under those circumstances, that the Tribunal came to the abovesaid conclusion. This

conclusion was arrived at by the Tribunal on the basis of the facts arising in the case.

Therefore, we hold that no referable questions of law arise out of the common order of the Tribunal, as framed and suggested by the assessee.

Accordingly, all the tax case petitions are dismissed. No costs.