COMMISSIONER OF INCOME TAX Vs. MIRA S KHURANA

JUDGEMENT

(1.) On 08.03.2010 the following order was made:

(2.) Heard learned Senior Standing Counsel for the appellant-revenue and learned advocate appearing for the respondent. ADMIT. The following substantial question of law arises from impugned order of Income Tax Appellate Tribunal (the Tribunal) dated 08.08.2008:

(3.) With the consent of the learned Counsel the appeal is taken up for final hearing and disposal today.