SHREEJEE CHITRA MANDIR Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS is an appeal filed by the assessee under Section 260a of the IT Act against an order dt. 24th June, 2003 passed by Tribunal, in ITA No. 48/ind/1998.

(2.) IT is admitted on the following substantial questions of law :

(3.) WITH the consent of the parties, the appeal was heard finally.