COMMISSIONER OF INCOME TAX Vs. MAYA SPINNERS LTD

JUDGEMENT

(1.) THIS is an appeal under Section 260a of the IT Act, 1961, at the instance of the assessee against the order dt. 15th April, 2002, passed by Tribunal, Indore Bench, in ITA No. 279/ind/2000, for the asst. yr. 1995-96.

(2.) THE appeal before the Tribunal was preferred by the assessee against the order passed by CIT, Indore, exercising powers conferred on him under Section 263 of the Act. From perusal of the order, it appears that at the end of para 2, reproducing the observations made by CIT, it has been held as under:

(3.) IN view of this finding, it appears to us that since matter itself was sent to AO by the CIT, no interference was thought fit by the learned Tribunal. However, learned counsel for appellant submitted that at the end while recording the result of the appeal, it has been mentioned in para 5 as under: