Y.R. Meena, J.@mdashBy this application the Department has prayed that a direction be given to Tribunal to send the statement of case, referring
the following question for the opinion of this Court:
Whether on the facts and in the circumstances of the case, the learned income tax Appellate Tribunal is justified in holding that the dealings by the
Assessing Officer of the loss on, sale of shares claimed by the Assessee and its confirmation by the D.C. (A) was wrong and whether the learned
I.T.A.T. was justified in directing the Assessing Officer to allow the share loss claimed by the Assessee.
2. The income tax Tribunal has rejected the application of the Income Tax Officer u/s 256(1) of the Act, 1961 on the ground that finding that the
share transactions were genuine, and no question of law does arise.
3. We have also gone through the orders of the Income Tax Officer, Commissioner of Income Tax (Appeal) and the income tax Tribunal. The
complete details regarding the transactions of the shares were submitted to the Income Tax Officer at the time of the assessment. The share loss
was disallowed only on the basis that the Broker had not maintained the books of accounts which reflected the transactions with the Assessee.
When full details of the transactions were submitted before the Income Tax Officer. On this ground also no disallowance can be made. The
question is based on finding of fact. No case is made out that finding is perverse. Accordingly, we answer the question is affirmative, i.e., in favour
of the Assessee and against the Revenue.
4. In the result, application u/s 256(2) is rejected.
Bhaskar Bhattacharya, J.
5. I agree.
