DANESH A IRANI Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The above Appeal has been filed by the Assessee challenging the order dated 15th June 2005 passed by the E-Bench, of the Income Tax Appellate Tribunal in Income Tax Appeal No. 3149/Mum/2001, by which order, the said Appeal came to be decided against the Assessee and the order passed by the Assessing Officer, came to be confirmed by the Tribunal.

(2.) The following substantial questions of law arise for consideration in the above Appeal:

(3.) The facts leading to the filing of the above Appeal can be stated thus: