FENOPLAST LTD. Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS appeal under Section 260 -A of the Income Tax Act, 1961 (for short 'the Act') is preferred against the order dated 03 -04 -2000 passed by the Hyderabad Bench 'B' of the Income Tax Appellate Tribunal (for short 'the Tribunal'). The appellant is the assessee.

(2.) THE facts, that gave rise to the filing of this appeal, are as under:

(3.) THE Bench of the Tribunal that heard the appeal, comprised of the Vice -President arid the Accountant Member. In their order dated 21 -06 -1999, the members differed in their views. The Vice -President agreed with the contention of the appellant, whereas the Accountant Member took the contrary view. Therefore, the matter was referred to a third member, who, in turn, agreed with the Accountant Member. The appeal was accordingly dismissed.