Supreme Court of India
Joint Commissioner Of Income-Tax vs Reliable Carriers P. Ltd. on 19 February, 2001
Equivalent citations: AIR2001SC1533, [2001]249ITR668(SC), (2001)9SCC722, AIR 2001 SUPREME COURT 1533, 2001 (9) SCC 722, 2001 AIR SCW 1239, 2001 TAX. L. R. 667, 2001 (4) SUPREME 474, (2001) 116 TAXMAN 603, (2001) 4 SUPREME 474.2, (2001) 162 TAXATION 2, (2001) 249 ITR 668
Author: S.P. Bharucha
Bench: S.P. Bharucha
ORDER
1. Leave granted.
2. By the order under challenge the High Court declined to entertain the appeal in respect of the following question :
"Whether, on the facts and in the circumstances of the case and in law, the Income-tax Appellate Tribunal was justified in law in upholding the decision of the learned Commissioner of Income-tax (Appeals) deleting the addition of Rs. 3,12,589 even when the decision relied on by the Commissioner of Income-tax (Appeals) were not accepted by the Department and R. A. under Section 256(2) stood admitted by the High Court for the assessment year 1986-87 on the issue under consideration ?"
3. The High Court was of the view that no substantial question of law arose. The High Court had, on an application by the Revenue under Section 256(2) of the Income-tax Act, called upon the Tribunal to refer to it the identical issue in respect of a previous year. It is fairly stated, in the circumstances, that this appeal should be allowed, the order under challenge should be set aside and the appeal (I. T. A- No. 7 of 1999) restored to the file of the High Court to be heard and disposed of on merits along with the income-tax reference (I. T. R. Nos. 40, 42 and 43 of 1995).
4. It is so ordered.
5. No order as to costs.