- (1.) This is an appeal intended to be preferred by the Revenue from an order of the Income-tax Appellate Tribunal, dated March 30, 2001.
(2.) After the first presentation of the appeal petition, we directed notice to be given to the assessee, and today the assessee has appeared and contested the admission of appeal.
(3.) The assessment year involved is 1985-86, the previous year of the assessee having ended with the expiry of December 31, 1984.;