C.I.T. Vs. MANJULABEN M. UNADKAT

JUDGEMENT

(1.) BY way of this appeal, the Revenue has challenged the order dated 31.12.2002 passed by the Income Tax Appellate Tribunal, Rajkot (for short "the ITAT") in ITA No. 551(RJT.)/2002.

(2.) WHILE admitting this appeal on 09.09.2003, the Court had formulated the following substantial question of law: - -

(3.) LEARNED advocate for the appellant has invited our attention to a decision in the case of Hiaben Jayantilal Shah V. Income Tax Officer, reported in : [2009] 310, ITR 31 : [2009] 181 TAX.man 191(Guj.) and submitted that the issue involved in this appeal is squarely covered by the aforesaid decision. Paragraphs 27 and 28 of the above decision reads as under: - -