- (1.) Heard Shri Shambhu Chopra, learned counsel for the appellant and Shri S.D. Singh, learned counsel for the assessee.
(2.) This appeal under Section 260-A of the Income Tax Act, 1961 hereinafter called the "Act, 1961") has been filed against the judgment and order of the Income Tax Appellate Tribunal (hereinafter called the "Tribunal") dated 19/9/2001 passed in ITA No. 1200/Alld./94 for the Assessment Year 1989-90.
(3.) Appeal has been admitted on following two substantial questions of law: "1. Whether on the facts and in the circumstances of the case, the Tribunal is justified in upholding that the notice issued U/S 148 of the Act without specifying the status of the assessee is invalid in the eyes of law? 2. Whether on the facts and in the circumstances of the case, the Tribunal is justified in upholding that the validity of notice U/s 148 without specifying the status of the assessee could not be saved under the provisions of Section 292-B of the Act?";