CIT Vs. JAGTAR SINGH

JUDGEMENT

(1.) This order will dispose of Income Tax Appeal Nos. 373 to 375 of 2006 as common question of law is involved in these appeals. The facts have, however, been taken from Income Tax Appeal No. 373 of 2006.

(2.) This appeal under Section 260A of the Income-Tax Act, 1961 (for short "the Act") has been filed by the Revenue against the order dated 16.11.2005, passed by the Income Tax Appellate Tribunal, Chandigarh Bench 'A', Chandigarh (in short "the Tribunal") in ITA No. 507/Chandi/2002, relating to the assessment year 2000- 01.

(3.) The appeal was admitted on 10.11.2006 for determination of the following substantial question of law by this Court: