COMMISSIONER OF INCOME-TAX Vs. FIROZ KHAN

JUDGEMENT

(1.) Not on board.

(2.) By consent of the parties all these appeals are taken on board for hearing since both parties have agreed that the questions of law raised in all these appeals have been covered by the judgment of this Court in the case of Abdulgafar A. Nadiadwala v. Asst. CIT, 2004 267 ITR 488 .

(3.) Both parties jointly prayed that all the appeals be disposed of in terms of the said judgment of this Court and the questions of law reproduced herein below be answered accordingly.