Commissioner of Income Tax vs S.K. Ulagammal Achi

V. Ramaswami, J.—We are not satisfied that any question of law arise out of the order of the Tribunal. Learned counsel for the Revenue

vehemently contend, relying on a decision of this court in Commissioner of Income Tax Vs. Seth Manicklal Fomra (by L.Rs.), , that the Appellate

Assistant Commissioners no power to set aside o\an order of the Income Tax officer partially and that therefore a question of law arises. Factually

we do not find that there is any partial setting aside of the order of assessment. In paragraph 10 of his order, the Appellate Assistant Commissioner

has specifically since, he had already deleted two items only and not been decided with reference to the third item relating to cash credit he has

allowed the Income Tax officer, to reconsider. In form, however, he has set aside the entire over of the Income Tax Officer and remitted the

matter.

The decision cited by the learned counsel is also not an authority for the position that while setting aside the entire order of the Income Tax

Officer the Appellate Assistant Commissioner cannot restrict the enquiry or the points to be considered. Any other construction will only lead to an

incongruous position. Though the Appellate Assistant Commissioner gave his finding on various items, his ultimate finding, according to the learned

counsel, is that there should be a fresh enquiry and therefore the Income Tax Officer can stick to his earlier view. But even if he sticks to his earlier

view, when it comes up before the Appellate Assistant Commissioner it could be reversed. Such a situation not be created. In the circumstances

therefore the petition will have to be an is dismissed with costs. Counsel''s fee Rs. 250.