M/S RAJARAM RAJENDRA BHANDARI & PARTY (AJMER GROUP) Vs. THE CIT & ANOTHER

JUDGEMENT

(1.) The instant appeals at the instance of assessee, under Section 260A of the Income Tax Act, 1961, are directed against the orders dated 21.7.2014 and 17.7.2015 passed by Income Tax Appellate Tribunal, Jaipur Bench, Jaipur. Assessment years involved are 1997- 98 and 2000-01. The appellants are association of persons.

(2.) We may take into consideration the facts of the admitted appeal, namely DBITA No. 210/2015, as identical questions are involved, for the sake of convenience. The following questions were admitted by this Court:-

(3.) Though we will be considering the facts from DBITA 210/2015, however, we give herein a comparative chart of the trading account in all the three appeals after examining the record of the appeals:- <FRM>JUDGEMENT_251_LAWS(RAJ)7_2016_1.html</FRM>