C R RAJENDRA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE question referred to us at the instance of the assessee is as follows : Page 1 of 2CTR

(2.) WHEN the matter came before us initially, we found that the assessee was not on record as probably he was not served. We, therefore, directed the Registry to serve notice on the assessee by registered post with acknowledgement due. He was, accordingly, served on 12th July, 2002.