Deb, J. - (1.) The following question is involved in this reference under Section 256(1) of the I.T. Act, 1961: " Whether, on the facts and in the circumstances of the case, the Tribunal was justified in law in holding that there was no mistake apparent from the record in its' order dated 25th August, 1973, which could be rectified under Section 254(2) of the Income-tax Act, 1961 ?"
(2.) The statement of the case relates to the assessment year 1965-66. The assessee is an individual. He was the owner of a business and sold it to a company in the relevant previous year. He also sold the goodwill of the said business to that company for Rs. 60,000. The ITO brought Rs. 60,000 to tax under the head "capital gains".
(3.) The appeals filed by the assessee were dismissed by both the appellate authorities. The assessee then made an application before the Tribunal under Section 254(2) of the I.T. Act, 1961, without asking for setting aside of the appellate order of the Tribunal.;