MANSUKHLAL RATANLAL JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an appeal filed by the assessee under Section 260a of the IT Act against an order dt. 20th Nov. , 2003, passed by Tribunal, Indore, in IT (SS)A No. 38/ind/2002. This appeal was admitted for final hearing on following substantial questions of law:

(2.) FACTS relevant for the disposal of this appeal and which were taken note of by the lower authorities for deciding the case need to be mentioned in brief to appreciate the issue involved.

(3.) THE appellant is an assessee. He is proprietor of one concern by name "mansukhlal Ratanlal" which is a business concern at Ratlam.