V.N. DUBEY Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THOUGH this matter was listed for admission on consent of the learned counsel for the appellant the matter is taken up for hearing.

(2.) MR . Sanjay Lal, learned counsel for the Revenue, fairly stated that he has no objection.

(3.) THE present appeal preferred under s. 260A of the IT Act, 1961 is admitted on the following substantial questions of law :