COMMISSIONER OF INCOME TAX Vs. P S PASRICHA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Having seen the finding of fact recorded by the Tribunal in paragraph No. 9, that the assessee had initially utilized the sale proceeds of sale of his residential flat for purchase of commercial properties and later on he purchased two residential flats within a period specified in Sub-section (2) of Section 54 of the Act. In this view of the matter, the view taken by the Tribunal cannot be faulted. The appeal is without any substance. Hence, the same stands dismissed in limine with no order as to costs.