- (1.) MR . Manoj Arora, Advocate, takes notice on behalf of all the respondents. Special leave granted. Heard counsel on both sides.
(2.) IT appears to us that both order of the CIT dt. 8th January, 1991 made under s. 26 of the IT Act, 1961, and the judgment of the High Court dt. 16th April, 1991 impugned in this civil appeal require to be and are hereby set aside. The appellants revision petition before the CIT under s. 264 of the IT Act is remitted to the Commissioner for a fresh disposal in accordance with law after affording to the appellant an opportunity of being heard. Ordered accordingly.;