JANARDHAN VERMA Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Present appeal under Section 260A of the Income Tax Act, 1961, has been filed challenging the order dated 30th October, 2009 passed by the Income Tax Appellate Tribunal (in short `Tribunal) relating to block assessment period 01st April, 1995 to 04th March, 2002.

(2.) Briefly stated the facts of the present case are that on 04 th March, 2002, a search and seizure operation was conducted at the appellant and his son's premises. Jewellery weighing 1737.5 gms valued at Rs.7,81,875/- was found during the search and seizure operation.

(3.) Mr. Bharat Beriwal, learned counsel for appellant contended that the Tribunal committed a grave error in reversing the findings of the Commissioner, Income Tax without giving any reason especially when the Tribunal had only considered 15 slips while 41 slips had been found and serially numbered during the search and seizure operation.