COMMISSIONER OF INCOME TAX Vs. AJAY SINGH

JUDGEMENT

(1.) THIS order shall shall dispose of ITA Nos. 58 and 76 of 2009 as the issue involved in both the appeals is identical. However, the facts are being extracted from ITA No. 58 of 2009.

(2.) ITA No. 58 of 2009 has been preferred by the revenue under Section 260A of the Income Tax Act, 1961 (in short, "the Act") against the order dated 17.7.2008, Annexure A.III passed by the Income Tax Appellate Tribunal, Delhi Bench 'E', New Delhi in IT (SS) Nos. 94/D/2005 for the block period ending 1987 -88 to 1997 -98, claiming following substantial questions of law: - -

(3.) WE have heard learned counsel for the parties.