COMMISSIONER OF INCOME TAX Vs. SANU FAMILY TRUST

JUDGEMENT

(1.) This appeal is filed by the Revenue being aggrieved by the order passed by the Income Tax Appellate Tribunal, Bangalore Bench 'B' (hereinafter called the ITAT) in ITA No. 1820/Bang/2004 dated 26-4-2006 for the assessment year 1996-97, dismissing the appeal filed by the revenue. This appeal has been admitted on 14-9-2007 to consider the following substantial questions of law which arise for determination in this appeal:

(2.) The material facts leading up to this appeal giving rise to the abovesaid three questions of law are as follows:

(3.) We have heard the learned counsel appearing for the appellant and learned counsel appearing for the respondent.