B. AHMED HAJEE MOHIUDEEN Vs. ASSTT. CIT

JUDGEMENT

(1.) This appeal is by the assessee being aggrieved by the order passed by the Income tax Appellate Tribunal. Bangalore Bench A (hereinafter referred to as the ITAT) dated 5-10-2005 in ITA No. 817/Bang/2003 for the assessment year 1995-96. The material facts leading up this appeal are as follows:

(2.) This appeal has been admitted on 5-12-2006 for consideration of the substantial questions of law raised in the memorandum of appeal which reads as follows:

(3.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent on the above said substantial questions of law.