INCOME TAX OFFICER Vs. GITA RANI BANIK

JUDGEMENT

(1.) THIS appeal has been filed under S. 260A of the IT Act, 1961 ('the Act') against the order passed by the Tribunal, Guwahati Bench, in ITA Nos. 283 and 284 (Gauhati) of 1995, dt. 20th Jan., 1999, for the asst. yrs. 1989 -90 and 1990 -91.

(2.) THE brief facts are as follows :

(3.) AGAINST the order of the CIT, an appeal was filed before the Tribunal wherein the impugned order was passed. The Tribunal reversed the order of the AO holding that there was no power to refer the matter to the Valuation Officer of the Department under S. 55A of the Act and in that view of the matter, the order was quashed.