COMMISSIONER OF INCOME TAX -XIII Vs. RAJINDER KUMAR

JUDGEMENT

(1.) Having heard learned counsel for the parties, we frame the following substantial question of law:

(2.) With the consent of the counsel for the parties, we have heard arguments and proceed to dictate our decision on the aforesaid question.

(3.) The respondent-assessee is an individual and an architect by profession. It is an accepted position and it is recorded and noted in the assessment order itself that the assessee is following cash system of accounting.