STATE OF RAJASTHAN Vs. JAMNA KANWAR RESPONDENT

JUDGEMENT

(1.) This appeal has been filed under Sec. 260A of the Income Tax Act, 1961 (hereinafter referred to 'the Act').

(2.) Following four substantial questions of law have been proposed in appeal:

(3.) The assessee, who is respondent in this appeal, is engaged in the business of General Insurance and filed return of income on 28 th September 2018, declaring total income of Rs.5,33,11,66,150.00 and assessment order dtd. 1/3/2021 under Sec. 143(3) came to be passed accepting return of income of Rs.5,33,11,66,150.00.