COMMISSIONER OF INCOME TAX-24 Vs. KNR PATEL

JUDGEMENT

(1.) Admit.

(2.) The appeal arises out of an order passed by the ITAT on 27th February, 2009 pertaining to assessment years 2003-04. By the order of the Tribunal, proceedings initiated by the Commissioner of Income Tax under Section 263 of the Income Tax Act, 1961 have been set aside.

(3.) The Revenue has formulated the following questions of law in an appeal under Section 260A: