COMMISSIONER OF INCOME TAX Vs. DINESH VERMA

JUDGEMENT

(1.) This is an appeal under Section 260A of the Income Tax Act, 1961, against the order of the Income Tax Appellate Tribunal in respect of the assessment year 2006-07.

(2.) The appellant contends that the following substantial questions of law arise in this appeal:-

(3.) The appeal is admitted in respect of the Question Nos.1,4,5,7 and the additional question raised by our order dated 02.03.2015. The appeal is dismissed as regards Question Nos.2,3 and 6 as they do not raise a substantial question of law.