COMMISSIONER OF INCOME TAX Vs. MUKESH LUTHRA

JUDGEMENT

(1.) On 18.05.2001, ITA No.1115 of 2009 was admitted on the following substantial question of law:

(2.) The question of law in ITA No.1112 of 2009 is the same except the quantum of addition.

(3.) As the counsel for the parties were ready to argue the matter finally at that stage itself, the hearing also took place immediately after the admission of the appeal. The counsel for the parties took time to file the written submissions which have been filed as well. The dispute which has given rise to the aforesaid substantial question of law can be traced from the following events.