NUCHEML LTD. Vs. DY. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE cross -appeals have been directed by the assessed as well as by the revenue against the order of Commissioner (Appeals), dated 3 -8 -1992, pertaining to assessment year 1988 -89. For the sake of convenience, we will first take up the appeals directed by the assessed.

(2.) IN ground No. 1, the assessed has challenged the observations of the Commissioner (Appeals) to the effect that the ground No. 1 raised before him was general in nature whereas he ought to have rejected the observations made by the assessing officer to the effect that delay in finalizing the assessment was due to the fault of the assessed.

(3.) AFTER hearing the rival submissions, we feel that the ground raised by the assessed is merely academic in nature and does not need any adjudication.