B.P.Jeevan Reddy, C.J. - (1.) HAVING heard counsel for the assessee and the Revenue, we are of the opinion that a question of law does arise from the order of the Tribunal. It is, however, sufficient to refer question No. 1 of the four questions sought by the assessee. The other three questions are merely argumentative in nature and pertain to the very aspect involved in question No. 1.
(2.) ACCORDINGLY, the I. T. A. is allowed in part. The Tribunal shall state the following question under Section 256(2) of the Income-tax Act, 1961: "Whether, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was correct in taw in holding that the jurisdiction of the Commissioner of Income-tax (Appeals) was limited by the directions of the Commissioner of Income-tax under Section 263 of the Income-tax Act, 1961, while dealing with the appeal against the order, of the Income-tax Officer passed independently under Section 143(3) of the aforesaid Act ?";