- (1.) Heard Shri S.D.Singh, learned counsel for appellant and learned standing counsel for respondent.
(2.) This appeal under section 260-A of Income Tax Act, 1961 (hereinafter referred to as "Act 1961") has been preferred by Assessee appellant against order dated 16.12.2005 passed by Income Tax Tribunal, New Delhi Bench,'D' (hereinafter referred to as "Tribunal").
(3.) The appeal was admitted on following substantial question of law:- "Whether the reasons given by Tribunal are sufficient for reversing decision of CIT in the facts and circumstances of present case.";