COMMISSIONER OF INCOME TAX Vs. T. SATISH U. PAI

JUDGEMENT

(1.) This appeal has been admitted for consideration of the following substantial question of law :

(2.) However, it was submitted by the learned counsel appearing for the appellant and the respondent that provision of section 50B of the Act has come into effect from 1-4-2000 and agreement of sale is dt. 31-1-1990.

(3.) We have heard the learned senior counsel appearing for the appellant and the learned counsel appearing for the respondent and the contentions urged on the finding of the appellate authority and the Tribunal.