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Judgment
Bakthavatsalam, J.—This revision is filed against the order of assessment, which has been disputed by the assessee before the Tribunal and
the Tribunal has remitted the matter back to the assessing authority for fresh consideration. The assessment year is 1976-1977. Since we propose
to dispose of this tax revision case in a short compass, we do not think it is necessary to traverse the facts of this case at this stage.
Mr. R. Venkataraman, learned counsel for the petitioner/assessee, contends that once the Tribunal has come to the conclusion that the
assessment proceedings are vitiated and has thought it fit to remit the matter back to the assessing officer for giving chance to the assessee, it is not
correct on the part of the Tribunal to have said that the findings with regard to the other points would hold good.
We have considered the argument of Mr. Venkataraman. learned counsel for the petitioner, who tried to argue on the question of limitation for
initiation of proceedings u/s 16, etc. We do not propose to go into the question at this stage. This is an order by the Tribunal remitting the case
back on the ground that the petitioner was not given an opportunity to represent his case. The Tribunal itself has stated that the assessment order is
liable to be set aside and a chance be given to the petitioner to represent the case. In such circumstances, we are of the view that suffice it to
vacate the last line of the order of the Tribunal stating :
However, our findings with regard to other points raised by the appellant before us would hold good. In the end the appeal is remanded.
and dismiss the revision in other respects. We make it clear that it is open to the assessing authority to go into the question afresh, as he is not
bound by the order of the Tribunal on facts other than the question of limitation. Accordingly, this tax revision case is partly allowed. No costs.
Petition partly allowed.