DEEPAK CHUGH Vs. COMMISSIONER OF INCOME-TAX

JUDGEMENT

(1.) THIS is an appeal filed by the assessee under Section 260a of the Income-tax Act, 1961, against an order dated August 25, 2004, passed by the Income-tax Appellate Tribunal in I. T. A. No. 1204/ind of 1996.

(2.) IN short, the question that arises for consideration in this appeal is, whether this appeal involves any substantial question of law as is required to be made out under Section 260a of the Act that being the prerequisite for admission of appeal.

(3.) HEARD Shri P. M. Choudhary, learned Counsel for the appellant.