- (1.) LEAVE granted.
(2.) IT is contended by counsel for the appellant that the High Court has disposed of the appeal filed under s. 260A of the IT Act, 1961 in relation to the asst. yr. 1989 -90 without either considering as to whether a substantial question of law was involved or framing the question(s) of law. The impugned order, according to him, is not sustainable.
(3.) COUNSEL for the respondent has no objection to the setting aside of the impugned order and remittance of the case to the High Court for a fresh decision in accordance with law ordered accordingly. The appeal is allowed accordingly. No costs.;