CHETNABEN J SHAH Vs. THE INCOME TAX OFFICER

JUDGEMENT

(1.) By way of this Appeal, the Appellant ­ assessee has challenged the judgment and order dated 09.03.2007 of the Income Tax Appellate Tribunal, Ahmedabad Bench 'D', Ahmedabad in ITA No.352/Ahd/1999 for the Assessment Year : 1994 -95 whereby the Tribunal has reversed the findings of CIT (Appeals) and confirmed the order of the Assessing Officer.

(2.) While admitting the matter on 27.03.2008, the following substantial question of law was framed by the Court for consideration : -

(3.) The facts of the case are as under : -