C.I.T.CENTRAL,JAIPUR vs. ANANT KUMAR AGARWAL

IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR J U D G M E N T D.B. INCOME TAX APPEAL NO.78/2012 Commissioner of Income Tax - Central, Jaipur Versus Shri Anant Kumar Agarwal Date of Judgment :: 23.04.2015 PRESENT HON'BLE MR. JUSTICE GOVIND MATHUR HON'BLE MISS JUSTICE JAISHREE THAKUR Mr. K.K. Bissa for the appellant BY THE COURT : From perusal of para 2.6 of the order passed by learned Commissioner of Income Tax (Appeals) as well as para 7 of the judgment of learned Income Tax Appellate Tribunal, it is apparent that the instant one is a case, where a pure finding of fact is given after appreciating the evidence available on record, as such, the appeal does not involve any substantial question of law required to be adjudicated by this court. The appeal is dismissed, accordingly. [JAISHREE THAKUR], J. [GOV IND MATHUR], J. Pramod