C.I.T.CENTRAL,JAIPUR vs. M/S SHRI SHAKTI IRON RE-ROLLING MILLS

IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR. *** D.B. INCOME TAX APPEAL NO.92/2012 (C.I.T. CENTRAL, JAIPUR V/S M/S SHRI SHAKTI IRON RE-ROLLING MILLS ) *** DATE OF ORDER

23.04.2015

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

Mr.K.K.Bissa for the appellant. 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. [GOVIND MATHUR], J. Anil Singh