COMMISSIONER OF INCOME TAX Vs. VINAY MITTAL

JUDGEMENT

(1.) WE have heard counsel for the parties. We frame the following substantial question of law :

(2.) THE respondent Vinay Mittal is an individual and for the assessment year 2007-08 had filed his return of income on 31.10.2007declaring total income of Rs6,00,62,080/-. Long term capital gains of Rs2,59,52,165/- which was claimed as exempt and this included short term capital gains of Rs5,53,32,591/- from sale and purchase of various securities.

(3.) THE appellant before us has filed a chart giving the details of the sale purchase transactions which are subject matter of the assessment year 2007-08. The chart reads as under :