Commissioner Of Income Tax vs. Shri Dilip Suryavanshi

1 ITA No.14/2014 18/12/2014. Shri Sanjay Lal, learned counsel for the petitioner. The question involved in this appeal under Section 260A of the Income Tax Act has already been considered and rejected by this Court in ITA No.13/2014 decided on 19.3.2014 and thereafter, again today while dismissing Review Petition No.587/2014. As this case and the question involved in ITA No.13/2014 are decided by a common order, we see no reason to take a different view in this case. Accordingly, for the grounds and reasons already indicated by us in the order passed on 19.3.2014 in ITA No.13/2014 and today in Review Petition No.587/2014, this appeal is also dismissed. (Rajendra Menon) (C. V. Sirpurkar) Judge Judge mrs.mishra