COMMISSIONER OF INCOME TAX, BHOPAL vs. SHRI MUZAFFAR HUSSAIN @ MUNNA PAINTER

ITA-105-2009 ( COMMISSIONER OF INCOME TAX, BHOPAL Vs SHRI MUZAFFAR HUSSAIN @ MUNNA PAINTER) 10-07-2015 Shri Sanjay Lal, learned counsel for the appellant. Having heard the learned counsel for the appellant, we find that the concurrent order has been passed by the Commissioner of Income Tax (Appeal) and the Income Tax Appellate Tribunal. The assessment made in the factual aspects and determined concurrently by both the authorities is in accordance with the material on record. It cannot be termed as perverse and with regard to the finding of fact, no substantial question of law arises for consideration by this Court. Finding no reason warranting interference by this Court, this appeal of the revenue is accordingly dismissed. (RAJENDRA MENON) JUDGE (SUSHIL KUMAR GUPTA) JUDGE