ITO Vs. KEVIN ENTERPRISES

JUDGEMENT

(1.) THE following substantial question of law has been formulated: -

(2.) IT further appears that at the time of admission, it was ordered that this appeal be heard with Tax Appeal No.1302 of 2008.

(3.) THE learned counsel appearing for both the sides brought to our notice decision dated 26.11.2014 in Tax Appeal No.1302 of 2008 together with the cognate appeal being Tax Appeal No.966 of 2007 and allied matters whereby, the said appeal is disposed of. Hence, as the said Tax Appeal No.1302 of 2008 is already disposed of, it may not be required to be heard with the present matter.