RITU RAJ AWASTHI,J. - (1.) THE present income -tax appeal filed under Section 260A of the Income -tax Act, 1961 (hereinafter referred to as 'the Act') was admitted, vide order dated September 4, 2000 on the following substantial question of law: (i) Whether, on the facts and circumstances of the case, the Tribunal was justified in holding that the case of the assessee is covered under Rule 6DD of the Income -tax Rules, 1962, in deleting the additions made by the Assessing Officer by applying the provisions of Section 40A(3) of the Income -tax Act, 1961?
(2.) THE brief facts giving rise to the present appeal are as follows: The present appeal relates to the assessment year 1987 -88.
(3.) THE respondent -assessee is a firm and was engaged in transport business of plying buses.;