MOUNT SENAI HOSPITAL Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS appeal is filed against the judgment dated May 29, 1991, in O. P. No. 4558 of 1991 (see , [1992]193ITR772(Ker) ). In the original petition, the assessee challenged, exhibit P-6 order, dated October 31, 1990, passed by the Commissioner of Income-tax, under Section 264 of the Income-tax Act, 1961 (for short "the Act").

(3.) FORTIFIED by the appellate order, the assessee filed a revision under Section 264 of the Act before the Commissioner of Income-tax. By the impugned order dated October 31, 1990 (exhibit P-6), the Commissioner of Income-tax held as under :