Madhya Pradesh High Court
Commissioner Of Income Tax vs Shri Kulwant Singh on 26 September, 2014
I.T.A.No.129/2012, I.T.A.No.130/2011,
I.T.A.No.131/2011, I.T.A.No.132/2011,
I.T.A.No.133/2011, I.T.A.No.134/2011,
I.T.A.No.135/2011, I.T.A.No.136/2011
26.09.2014
Shri Sanjay Verma, learned counsel for the appellant.
Shri M.K. Agrawal, learned counsel for the
respondent.
Heard learned counsel for the appellant. In view of the findings recorded by the Commissioner of Income Tax (Appeals) which have been affirmed by the Appellate Tribunal in paragraphs 31 and 32 of the judgment under appeal, no interference is warranted with reference to question No.7, which has been framed as substantial question of law and that alone has been pressed during arguments.
The appeal stands dismissed.
(A.M. Khanwilkar) (K.K.Trivedi)
Chief Justice Judge
A.Praj.