- (1.) After hearing learned counsel for both the parties, we are unable to uphold the order of the High court. It appears that, subsequently, facts have come to the notice of the Income-tax Department that the fact disclosed in the return are not a true and correct declaration of facts In that view of the matter, we set aside the order of the High court passed in Writ Petition No. 1634 of 1988 with Writ Petition No. 2919 of 1988 (V.I.P) industries V/s. Inspecting Assistant Commissioner [1991] 187 ITR 639 (Bom), and send the case back on remand to the Income-tax Office for a decision in accordance with law after giving an opportunity of hearing to the parties concerned. The special leave petitions are disposed of.;