Rajasthan High Court - Jaipur
Cit vs Ghanshyam Das Agarwal on 29 August, 2002
Equivalent citations: (2002)178CTR(RAJ)61
JUDGMENT
By the Court The facts in this appeal and in the appeal of assessee's brother i.e., D.B. IT Appeal No. 74 of 2000 are common, therefore, following the view taken by us in the case of CIT v. Lal Chand Agarwal in (D.B. IT Appeal No. 74 of 2000), we find no merit in the appeal. Consequently, the appeal stands dismissed. OPEN