LAWS(P&H)-1995-11-8

COMMISSIONER OF INCOME TAX Vs. VINOD GUPTA

Decided On November 22, 1995
COMMISSIONER OF INCOME-TAX Appellant
V/S
VINOD GUPTA Respondents

JUDGEMENT

(1.) THIS order shall dispose of Income-tax Appeals Nos. 2 and 3, both of 1980. The facts are taken from Income-tax Appeal No. 2 of 1980.

(2.) SHORTLY stated, the facts are :