- (1.) HEARD learned counsel for the appellant. Considering his submissions, the appeal is admitted in terms of the following questions : "Whether the CBDT Instruction No. 1942, dt. 11th July, 1997, is an instruction issued under S. 119 of the IT Act, 1961?" "Whether the notice under S. 143(2) issued by the assessing authority is against Instructions of CBDT was illegal and as such the assessment framed thereupon and further orders issued are annulled/void?"
(2.) ISSUE notice to the other side. Notices be made returnable within six weeks. Paper book be filed within 3 months. Heard learned counsel for the appellant on the stay application also.
(3.) CONSIDERING his submissions, no case in made out for staying the operation of the order dt. 28th March, 2002, passed by the Income-tax Appellate Tribunal, Jaipur Bench, Jaipur. Consequently the stay application is rejected.;