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. 27th July, 2000, passed by Tribunal in ITA Nos. 463 and 464/ind/1995.

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

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