T RAGHAVAN Vs. INCOME TAX APPELLATE TRIBUNAL

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties.

(2.) THE petitioner has prayed for quashing the order dated 19.2.2003 passed by the Income Tax Appellate Tribunal, Bench 'C' (first respondent) in ITA Nos. 562 & 563/Mds/1978-79.

(3.) IT is true that once a question of law is answered by the High Court in a particular manner, in a reference, the Tribunal is required to dispose of the appeal in conformity with the opinion expressed by the High Court. This, however, does not take away the effect of Section 254, which specifically provides for giving opportunity of hearing to the parties in appeal. The effect of a decision in a reference to the High Court is contained in Section 260, but, the procedure required to be followed in disposal of the appeal is not given a go-bye.