C.I.T., UDAIPUR vs. VIKAS MALARA

IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR. *** D.B. INCOME TAX APPEAL NO.253/2013 (COMMISSIONER OF INCOME TAX, UDAIPUR V/S VIKAS MALARA.) *** DATE OF ORDER

01.09.2015

HON'BLE MR. GOVIND MATHUR,J HON'BLE MISS JAISHREE THAKUR ,J

Mr.K.K.Bissa for the appellant. The Income Tax Appellate Tribunal by the judgment impugned has deleted certain additions made by the assessing officer by examining the facts. The findings arrived are purely findings of facts and those do not involve any substantial question of law. The appeal, therefore, is dismissed. [JAISHREE THAKUR], J. [GOVIND MATHUR], J. Anil Singh