N. MOHAMMED ALI Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Both the appeals, filed under section 260A of the Income Tax Act, 1961, were admitted on the following substantial questions of law:-

(2.) Heard Mr.S.Sridhar, learned counsel for the appellant and Mr.M.Swaminathan, learned standing counsel for the Department.

(3.) The appellant/assessee is carrying on business of dealing in stationery. It appears that during festive seasons, the appellant/assessee also carried on business in purchase and sale of crackers.