COMMISSIONER OF INCOME TAX Vs. JAGDISHPRASAD M. JOSHI

JUDGEMENT

(1.) HEARD the learned counsel for the appellant and the learned counsel for the respondent. In the above appeals, the following substantial question of law arises :

(2.) PERUSED the judgment of the learned Tribunal wherein it is observed as under :

(3.) MR . Suresh Kumar, learned counsel for the appellant, strongly relied upon the judgment of the Supreme Court in the case of Pandian Chemicals Ltd. vs. CIT (2003) 183 CTR (SC) 99 : (2003) 262 ITR 278 (SC) and also the judgment of the Madras High Court in the case of CIT vs. Pandian Chemicals Ltd. (1998) 147 CTR (Mad) 5 : (1998) 233 ITR 497 (Mad).