- (1.) This is an appeal filed by the assessee under Section 260-A of the Income Tax Act against an order dated 09.10.2009 passed by I.T.A.T., Jodhpur (for short called Tribunal) in IT(SS)A No.11/JU/2004 for the period AY 1990- 91 to 2000-01.
(2.) By the impugned order, the Tribunal upheld the additions made by A.O. by dismissing the appeal filed by assessee and in consequence upheld the order of CIT (Appeal).
(3.) So the question that arises for consideration in this appeal is whether it involves any substantial question of law within the meaning of Section 260-A ibid;