COMMISSIONER OF INCOME TAX Vs. S R ASSOCIATES

JUDGEMENT

(1.) The above tax case appeal is directed against the order of the Income-tax Appellate Tribunal dated 28.7.2006, raising the following substantial questions of law.

(2.) 2.1. The facts which led to the rise of the above appeal are as under.

(3.) The learned Standing Counsel appearing for the revenue submits that the issue involved in the above appeals is covered by the decision of this Court in Commissioner of Income Tax V/s. A. Hariraman 282 ITR 607, wherein, it has held as follows: