JINESH Vs. INCOME TAX OFFICER, WARD-4(3)

JUDGEMENT

(1.) This appeal under Section 260A of the Income Tax Act, 1961 (hereinafter referred to as the Act for short) has been preferred by the assessee. The subject matter of the appeal pertains to the Assessment year 2006-07. The appeal was admitted by a bench of this Court vide order dated 04.09.2012 on the following substantial questions of law:

(2.) For the reasons assigned by us in the judgment passed today in I.T.A.No.168/2012, the substantial questions of law framed by a bench of this court are answered.