YUNUS HAJI IBRAHIM FAZALWALA Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Heard Mr. J.P. Shah, learned counsel for the appellant.

(2.) ADMIT. The following substantial question of law arises for consideration:--

(3.) Having regard to the controversy in issue which lies in a very narrow compass and with the consent of the learned counsel for the respective parties, the appeal was taken up for final hearing.