- (1.) The Income Tax Appellate tribunal referred to the following question of law for the decision of the High court of Gujarat: "Whether the tribunal was justified in law in holding that the land in question bearing final Plot No. 522-C sold by the assessee was not agricultural land and that the excess of Rs. 10,65,243. 00 was liable to be taken as capital gains tax even when the plot in question at the time of its sale was entered in the government revenue records as agricultural land -
(2.) It is evident that the Appellate tribunal held that the land in question is not an agricultural land. But the High court has taken a different view and has held that the tribunal erred in holding that the land sold by the assessee - the subject-matter of this proceeding - is not agricultural land.
(3.) In order to decide the matter fairly and satisfactorily the appellate order passed by the tribunal is a necessary document. So also in all the decisions rendered by the High court on a reference under Section 256 (1 or under Section 256 (2 of the Act, the statement of the case which forms the sheet-anchor of the proceedings is a necessary document. We find that both these proceedings do not form part of the paper-book. This is not an isolated case in which this has happened in this court. We are of the view that in all income tax and allied tax matters which come up before this court, it is essential for the appellant or the petitioner, as the case may be, to file the order rendered by the Appellate tribunal in the appeal and also the statement of the case in cases where such a statement of the case is drawn up. If the decision is rendered by this court without looking into such documents, it will be unsatisfactory. It is high time that this factor is taken note of by the parties concerned and also by the Registry. We direct the Registry to insist that in all tax matters coming to this court ultimately on a reference the order passed by the tribunal in the appeal and also the statement of the case should be produced by the appellant or the petitioner. In case the appellant or the petitioner has not produced it and if the respondent has with him such records, the Registry may in appropriate cases direct him to produce the same.;