RAMDEV EXPORTS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) RULE . Service of rule is waived by learned advocate Shri M.R. Bhatt for the respondent.

(2.) THE petitioner -assessee, for the assessment years 1996 -97 and 1997 -98, was eligible for certain deductions under the provisions of section 80HHC of the Income Tax Act, 1961 (hereinafter referred to as 'the Act'). For the assessment year 1996 -97 the petitioner had filed its return on 30 -4 -1996, whereas for the assessment year 1997 -98 the return was filed on 28 -10 -1997. The return filed for the assessment year 1996 -97 was assessed under the provisions of section 143(3) of the Act by an order dated 15 -3 -1999, by the assessing officer whereas for the assessment year 1997 -98 the assessment order was passed under section 143(1) on 17 -9 -1999. In the course of the assessment, the assessing officer had accepted income of the assessee as returned by the assessee

(3.) BY an order dated 23 -3 -2001, the respondent had rejected the revision application filed by the assessee and therefore, the assessee has been constrained to approach this court with a grievance that the revision application was wrongly rejected by the respondent.