LINEN RUGS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE assessee has preferred this appeal under section 260A of the Income -tax Act, 1961 (for short, "the Act") against the order of the Income Tax Appellate Tribunal, New Delhi Bench 'D', New Delhi dated 21 -1 -2009 passed in IT Appeal No. 977 (Delhi) of 2008 for the assessment year 2004 -05, proposing to raise following substantial questions of law: -

(2.) IN view of above, the appeal is dismissed.