COMMISSIONER OF INCOME TAX Vs. D.N. PACHORI

JUDGEMENT

(1.) MR . R.L. Jain, learned Sr. Counsel with Ms. Veena Mandlik, learned Counsel for the appellant revenue.

(2.) HEARD on the question of admission.

(3.) THE question that arises for consideration in this appeal is whether appeal involves any substantial question of law within the meaning of Section 260A ibid and if so whether this appeal is liable to be admitted for final hearing on such question.