THE COMMISSIONER OF INCOME TAX Vs. N. SUNDARARAMAN

JUDGEMENT

(1.) THIS Tax Case (Appeal), filed by the Revenue as against the order of the Income Tax Appellate Tribunal, was admitted by this Court on the following substantial questions of law:

(2.) WHETHER on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was right in holding that the assessee was eligible under Section 54F in respect of purchase of property held in the name of his wife -

(3.) AS against the said order of the Commissioner of Income Tax (Appeals), the assessee preferred further appeal before the Income Tax Appellate Tribunal. The Tribunal, by relying upon its own decision pertaining to the same assessee for the assessment years 1993 -94 to 1997 -98, allowed the appeal in favour of the assessee.