MANISH MAHESHWARI Vs. INCOME TAX APPELLATE TRIBUNAL

JUDGEMENT

(1.) THIS is an appeal filed by the assessee under Section 260a of the IT Act against an order dt. 23rd April, 1999, passed by Tribunal in IT (SS)A No. 61/ind/1996.

(2.) AT the outset it may be stated that this appeal was entertained by this Court on 8th March, 2000 by passing following order:

(3.) UNDER Section 260a of the Act, the appeal can be admitted for final hearing only when it involves any substantial question of law. Sub-section (3) then obliges the High Court to formulate substantial question of law which, in the opinion of High Court, is involved. Sub-section (4) then empowers the High Court to hear and decide the appeal only on the question so formulated. Proviso to Sub-section (4) enables the High Court to decide the appeal, on reasons to be recorded, on that question not initially framed provided High Court is satisfied that such question does arise and/or (is) involved in the case.