TRAVELLERS CHOICE Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THE assessee has come up in this appeal being not satisfied with the concurrent findings of the order passed by the AO which has been confirmed by the CIT(A) and further affirmed by the Tribunal, Bangalore Bench in ITA Nos. 506 to 515/Bang/1997 for the asst. yr. 1991 -92.

(2.) THE appeal was admitted to consider the following substantial questions of law :

(3.) WHETHER the Tribunal was justified in law in holding that the reasons recorded constitute adequate compliance with the mandatory requirements for assuming jurisdiction under s. 148 while in fact the reasons recorded do not justify in even suggesting that the income has escaped assessment ?