M.Katju, J. - (1.) This is an appeal under Section 260A of the Income-tax Act, 1961, by which the judgment of the Income-tax Appellate Tribunal, Delhi Bench, New Delhi, dated November 14, 2002, has been challenged.
(2.) Heard learned counsel for the parties.
(3.) The assessee is a company registered under the Indian Companies Act and the relevant assessment year is 1993-94. The assessment order was passed by the assessing authority on March 31, 1995. Against that order a revision was filed under Section 263 of the Income-tax Act which was allowed by the Commissioner of Income-tax on December 18, 1996. Against that order the assessee filed an appeal before the Tribunal which has been dismissed.;