COMMISSIONER OF INCOME TAX Vs. KIRAN DEVI KAILASHCHAND

JUDGEMENT

(1.) THE decision rendered in this appeal shall also govern the disposal of IT Appeal No. 13 of 2001 [cit v. Kirandevi Kailashchand], as both these appeals involve identical questions of law and secondly, they relate to same assessee, except the difference being that they arise out of two different assessment years.

(2.) THIS is an appeal filed by the CIT under Section 260a of the IT Act against an order dt. 26th Sept. , 2000, passed by the Tribunal in ITA Nos. 454 and 455/ind/1996. This appeal along with other connected one was admitted for final hearing on following question of law :

(3.) HEARD Shri R. L. Jain, learned senior counsel with Ku. Veena Mandlik for the appellant, and Shri B. K. Joshi and Shri H. Joshi, learned Counsel for respondent.