- (1.) LIST is being revised.
(2.) NEITHER learned Counsel for the respondent or respondent is present nor there is any request for pass over or adjournment of the case in spite of service having been reported to be sufficient, as per order -sheet. Heard Sri D.D. Chopra, learned Counsel for the appellant and perused the records.
(3.) THIS appeal has been filed under Section 260A of the Income Tax Act, 1961 [hereinafter referred to as the 'Act' for the sake of brevity] against the judgment and order dated 30.9.2008 passed by the Income Tax Appellate Tribunal, Lucknow Bench, Lucknow in Appeal No. I.T.A. No. 822/Luc/2009 and ITA No. 826/Luc/2006 for the Block Period 1.4.1995 to 17.10.2001.;