SHANTADEVI GAEKWAD Vs. DEPUTY COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS Appeal under Section 260A of the Income Tax Act, 1961 ["the Act"] is at the instance of the assessee and is directed against order dated January 29, 2010 passed by the Income Tax Appellate Tribunal, "B" Bench, Ahmedabad ["the Tribunal"] in ITA 1111/Ahd/2003 for the Assessment Year 1992-93, by which the Tribunal dismissed the appeal preferred by the appellant.

(2.) BEING dissatisfied, the assessee has come up with the present Appeal.

(3.) THE facts giving rise to the filing of this Appeal may be summed up thus: