RAM KRISHNA GUPTA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) BY this application under section 256(2) of the Income-tax Act, 1961, the assessee prays that the Income-tax Appellate Tribunal be asked to state the case to this Honourable court in respect of the following questions :

(2.) IF properly analysed, the grievance raised by the assessee in the above five questions essentially is: (i) that the Tribunal was not right in refusing to adjourn the hearing of the appeal and in disposing of it ex parte; and (ii) that there was no material on the basis of which it could have determined the profits by applying the rate at 10 to 12 1/2 per cent.