GITA SANGHI Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS is an appeal filed by an assessee under Section 260a of the IT Act, against an order dt. 18th Feb. , 1999 (Annex. B), passed by Tribunal (ITAT) in ITA No. 589/ind/1995.

(2.) AT the outset, it may be mentioned that this appeal was dismissed by this Court on 16th Oct. , 2000, by passing following order:

(3.) THE assessee then filed an appeal (SLP) to Supreme Court being SLP No. (C) 8076 of 2000. Their Lordships granted leave to appeal in CA No. 2036 of 2003. By order dt. 7th March, 2003, the Supreme Court allowed the appeal, set aside the aforementioned order passed by this Court and remanded the case to this Court after framing the substantial question of law for deciding the appeal on merits. This is what their Lordships observed :