- (1.) These appeals are against the order of the Tribunal remanding the matter to the file of the Assessing Officer to work out the undisclosed income for the block period 01.04.1986 to 30.08.1996. The Tribunal directed the Assessing Officer to re-compute the income with a direction that income of each block year should be separately calculated and segregated from the accepted income of the appellant.
(2.) The learned counsel appearing on behalf of the appellant has no objection to the order of the remand per se. The grievance is against the certain observations of the Tribunal regarding the manner in which the assessment is to be carried out upon remand.
(3.) The facts in ITA No.206 of 2001 were referred to by both the counsels who also agreed that the result in this appeal would cover the result in the other appeals.;