COMMISSIONER OF INCOME TAX Vs. SALMAN KHAN

JUDGEMENT

(1.) HEARD. Perused appeal Following substantial questions of law are sought to be raised in the appeal.

(2.) LEARNED Counsel for the respondent brought to our notice a judgment of this Court in the case of Commissioner of Wealth Tax Vs. HUF of H.H.Late J.M. Scindia (2008) 300 ITR 193 (Bom.). Following the said judgment, the appeal being ITXA (L) No.3475 of 2008 was disposed of wherein the same question of law was involved, which is question No.1 herein this appeal..

(3.) IN the above view of the matter, appeal stands dismissed in limine for want of substantial question of law with no order as to costs.