Y.R. Meena, J. - (1.) : This appeal is directed against the order of Tribunal dt. 4th Jan., 1999. The appeal has been admitted in terms of the question on which the appeal in case of Ram Jas Nawal vs. CIT (2003) 183 CTR (Raj) : (2003) 131 Taxman 525 (Raj) has been admitted.
(2.) THIS assessee is son of Ram Jas Nawal and the appeal of assessee and his father Ram Jas Nawal and his brother K.G. Nawal have been disposed of by the Tribunal by a common order as the issue involved in the question is similar as that of the case of Ram Jas Nawal (supra) and the appeal of Ram Jas Nawal has been dismissed. Learned counsel for the appellant Mr. Jhanwar has admitted that basic facts and issue involved are similar as that of in case of Ram Jas Nawal (supra), he does not want to add anything in his arguments putforth in the appeal of Ram Jas Nawal (supra). Following the view taken in the appeal of Ram Jas Nawal's case (supra) and the reasons given therein, we found no merit in this appeal. Accordingly, the appeal stands dismissed.;