PREMCHAND KASTURCHAND MUTHA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) HEARD learned advocates for respective parties.

(2.) THIS is an appeal by the assessee under Section 260-A of the Income Tax Act 1961 (hereinafter referred to as the Act for short) thereby challenging order passed by Income Tax Appellate Tribunal,"B" Bench,Pune in ITA No.1307/Pn/2000 pertaining to assessment of the appellant-assessee under Section 143(3) of the Act for assessment year 1995-96 i.e. accounting year 1994-95.

(3.) ADV.Shri M.K.Kulkarni for the appellant has placed reliance upon Section 68 of the Act which runs thus :