- (1.) Sri Ashish Agrawal, learned counsel for appellant and Sri R.R. Agrawal, learned Senior Advocate assisted by Sri Suyash Agrawal, Advocate for respondent.
(2.) We are not giving details of factual aspects of matter since question sought to be raised before this Court as substantial question of law is already covered by some judgments and, therefore, only legal aspects have been considered.
(3.) This appeal under Section 260A of Income Tax Act, 1961 has arisen from the judgment and order dated 09.02.2016 passed in ITA No. 418/LKW/2013 by Income Tax Appellate Tribunal, Lucknow Bench 'B', Lucknow.;