- (1.) LEAVE granted.
(2.) IN the present matter, the High Court has failed to carry out its statutory duty of framing substantial questions of law as required under s. 260A of the IT Act. The High Court has interfered with the concurrent findings given by the CIT and the Tribunal without giving any reasons. On that ground alone, we set aside the impugned order of the High Court and remit the matter to the High Court. We express no opinion on the merits of the case. High Court is requested to dispose of the matter as expeditiously as possible.
(3.) APPEAL is disposed of accordingly. No costs.;