COMMISSIONER OF INCOME-TAX Vs. ASHOK KUMAR

JUDGEMENT

(1.) THIS is an appeal filed by the Revenue (Commissioner of Income -tax) under Section 260A of the Income -tax Act, 1961, against an order dated July 3, 2000, passed by the Income -tax Appellate Tribunal (for short hereinafter referred to as the Tribunal) in I.T.A. No. 340/Ind./99. This appeal was admitted for final hearing by passing the following order on December 4, 2000: 4 -12 -2000 Shri RL Jain, L/c for the Revenue. Admit. Notice. (Bhawani Singh) (Shambhoo Singh) Chief Justice Judge.

(2.) HEARD Shri R.L. Jain, learned senior counsel with Ku. V. Mandlik, learned Counsel for the Revenue. None for the assessee.

(3.) LET us see what are the facts of this case and whether the appeal involves any substantial question of law within the meaning of Section 260A of the Act so as to enable this Court to formulate the question for being answered.