CIT Vs. PRADIP N. DESAI

JUDGEMENT

(1.) Revenue is in appeal against the judgment of the Tribunal dated 17.5.2001. While admitting the appeal on 9.11.2001 following question was framed by the Bench:

(2.) Briefly stated the facts leading to filing of this appeal are as under:

(3.) Aggrieved by the said decision and the directions contained in the order of the Tribunal, Revenue is in appeal before us in the present Tax Appeal.