COMMISSIONER OF INCOME TAX-II Vs. VISHNUDUTT SHARMA

JUDGEMENT

(1.) REVENUE is in appeal against the judgment of the Income Tax Appellate Tribunal dated 31.7.2012 raising following questions for our consideration

(2.) IN case of Shri Prashant H. Shah, Tribunal had made following conclusions:

(3.) COUNSEL for the Revenue candidly pointed out that such decision of the Tribunal came up for consideration before this Court in Tax Appeal no. 1591/2011. Tax Appeal was dismissed by an order dated 9.10.2012. Following observations were made: