OMPRAKASH T. MEHTA Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Heard Mr. Nishant Thakkar, learned counsel for the appellant and Mr. A.R. Malhotra, learned standing counsel, Revenue for the respondent.

(2.) This appeal has been preferred by the appellant (also referred to as the assessee) under the provisions of Section 260-A of the Income Tax Act, 1961 (briefly 'the Act' hereinafter) against the order dated 31.05.2010 passed by the Income Tax Appellate Tribunal at Mumbai ('Tribunal' for short) for the Assessment Year 2005-06.

(3.) The appeal has been preferred by the assessee projecting the following question as substantial question of law :