COMMISSIONER OF INCOME TAX Vs. SUNIL CHOPRA

JUDGEMENT

(1.) This is an appeal against the order of the Income Tax Appellate Tribunal (hereinafter referred to as the 'Tribunal') dated 12th February, 2010 whereby the two cross appeals - one filed by the Assessee and the second by the Revenue against the order of the CIT(A) dated 18th June, 2009 passed for the assessment year 2005-06 were disposed of. The appeal of the Assessee was partly allowed, whereas the appeal of the Revenue was dismissed vide impugned order. It is against this order that the Revenue is in appeal before us.

(2.) The appeal was admitted on the following substantial questions of law:

(3.) The facts, in brief, leading to filing of the present appeal are like these: