B.L. SHAH Vs. ACIT

JUDGEMENT

(1.) This appeal under Section 260-A of the Income Tax Act, 1961 (the Act) challenges the order dated 9th May, 2006 of the Income Tax Appellate Tribunal (Tribunal). This appeal relates to Assessment Year 2002-03.

(2.) This appeal was admitted on 22nd August, 2008 on the following substantial question of law:--

(3.) Briefly, the facts leading to the present appeal are as under:--