- (1.) HEARD the learned counsel for the applicant.
(2.) WE are satisfied that there is no error in the order passed by the Tribunal, Jaipur, in rejecting the application under s. 256(1) of the IT Act, 1961, and holding that whether in a particular facts and circumstances, books of account could have been rejected or not is a finding of fact and does not call for interference and no question of law arises. This is more so when no perversity has been shown in reaching such finding so as to raise the question of law relating to the findings of facts by pointing out that finding of fact stands vitiated and not binding on this Court in reference application. The other conclusions are being subordinate to rejection of books also fall in the same category. Application rejected.;