COMMISSIONER OF INCOME TAX Vs. SUSHILABEN AMBELAL PRAJAPATI

JUDGEMENT

(1.) THE revenue has preferred the present appeal and learned counsel submits that the main question will be question 2(A) for deletion of the income added by AO. The said question reads as under:

(2.) WE have heard Mr. Mehta, learned counsel appearing for the appellant.

(3.) THE Tribunal in the further appeal at para 6 observed thus: