COMMISSIONER OF INCOME TAX Vs. RADHIKA SANGHI

JUDGEMENT

(1.) THESE two appeals are filed against the order of the Tribunal against the same assessee. IT Appeal No. 57 of 2003 filed for a subsequent year has already been admitted.

(2.) IN view of the fact that IT Appeal No. 57 of 2003 has been admitted, we admit the appeal and frame the question for adjudication as under: