SURENDRA PAL SINGH SAHNI,KOTA vs. ASSTT. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTA, KOTA
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Income Tax Appellate Tribunal, JAIPUR BENCHES, “B” BENCH, JAIPUR
Before: SMT. ANNAPURNA GUPTA & SHRI T. R. SENTHIL KUMAR
Per Annapurna Gupta, AM:- These present two appealswere originally heard by the Division Bench consisting of Hon’ble Accountant Member, Sh. Rathod Kamlesh Jayantbhai and Hon’ble Judicial Member, Sh. Narinder Kumar. On account of a difference of opinion between the Hon’ble Members on certain issues arising
P a g e | 2 ITA No. 444 & 450/JPR/2024 Surendra Pal Sahni in these appeals the following point(s) of difference were framed and referred to the Hon’ble President of the Tribunal under Section 255(4) of the Income Tax Act, 1961 (hereinafter referred to as “the Act”). “The point of difference is specified as under: - "As to whether,
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