HARSHAD BHAGVANDAS VAGHELA Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Income Tax Appellate Tribunal dated 21.03.2016 passed in ITA No.1871/AHD/2010 for AY 199697, by which, the learned Tribunal has dismissed the said appeal preferred by the assessee, the assessee has preferred the present appeal with the following proposed question of law.

(2.) The facts leading to the present appeal in nutshell are as under:

(3.) Shri R.K. Patel, learned advocate for the appellant has vehemently submitted that the learned Tribunal has materially erred in confirming the allowance of Rs. 30,47,240/ out of total disallowance of Rs. 54,29,508/ made by the CIT(A) on account of bad debts / business loss claimed by the assessee on the ground that assessee was not carrying business for the relevant year under consideration i.e. AY 199697.