RAJRANI GUPTA Vs. DEPUTY COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This appeal under Section 260A of the Income Tax Act, 1961 ('the Act') by the appellant-assessee challenging an order dated 25.02.1999 of the Income Tax Appellate Tribunal ('the Tribunal') relating to the assessment for the block period 01.04.1985 to 26.03.1996 was admitted on 06.12.1999. Along with this appeal, we also heard appeals by the other members of the appellants group i.e. Appeal No. 86 of 1999 by her husband Dr. Sohanlal Gupta, Appeal No. 91 of 1999 by her son Dr. Arunkumar Gupta, Appeal No. 36 of 1999 by her daughter-in-law Dr. Renu Gupta and Appeal by Sohanlal Gupta (HUF) bearing Appeal No. 37 of 1999. This appeal was admitted on the following substantial questions of law for the consideration of this Court:

(2.) Brief facts relevant to this appeal are as under:

(3.) The appellant is in appeal, on the aforesaid two additions, which has been sustained by the order dated 25.02.1999 of the Tribunal.