COMMISSIONER OF INCOME TAX Vs. SINGAMSETTY SUBBA RAO

JUDGEMENT

(1.) This appeal under Section 260A of the Income Tax Act, 1961 (hereinafter referred to as "the Act') is with reference to an order dated 5.6.2000 passed by the Income Tax Appellate Tribunal, Hyderabad Bench-A, Hyderabad in I.T.A. No. 293/Vizag/99, relevant for the assessment year 1995-96.

(2.) Although the appeal was admitted on 6.2.2001, no substantial question of law was framed at that time.

(3.) In our opinion, the following two substantial questions of law arise: