C I T Vs. C LAJPATRAI LTD

JUDGEMENT

(1.) The appellant revenue has proposed the following question :

(2.) Heard Mr.M.R.Bhatt, the learned senior standing counsel appearing for the appellant. It is submitted by him that the Tribunal has failed to assign any reasons as to why the order of CIT (Appeals) was incorrect in any manner whatsoever and in absence of the Tribunal having dealt with the reasons given by the Commissioner (Appeals), the Tribunal could not have reversed the findings recorded by CIT (Appeals) so as to grant relief to the assessee concerned. In support of the proposition, he has placed reliance on decision of this Court rendered in case of Rajesh Babubhai Damania v. Commissioner of Income Tax, [2001] 251 ITR 541.

(3.) ADMIT. The following substantial question of law arises for determination.