ANIL BAGLA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE Revenue is aggrieved by an order dated 31st May, 2007 passed by the Income Tax Appellate Tribunal ('Tribunal'), Bench D, New Delhi in ITA No. 950/Del/2005 for the relevant Assessment Year 2001-02.

(2.) THERE are four questions that have been urged by learned counsel for the Assessee.

(3.) THE Assessee is aggrieved by the impugned order of the Tribunal and has preferred this appeal.