DR. RAJESH SARDANA Vs. ITO

JUDGEMENT

(1.) THE assessed has come in appeal against the order of Commissioner (Appeals) -IV, New Delhi, in appeal No. 144/1994 -95, dt, 19 -7 -1996. The only ground of appeal is as given below:

(2.) THE only grievance of the assessed is regarding addition of Rs, 1,00,000 treating the same as income from undisclosed sources. The sum comprises of the following amounts :

(3.) THE assessing officer observed that during the course of hearing the assessed did not file any confirmation from Mr. T.R. Talwar and Mrs. Vimal Talwar, but filed copy of Bank account. A perusal of the same revealed that cash of Rs. 40,000 was deposited on 26 -1 -1991, with Punjab National Bank and Rs. 26,000 was deposited on 25 -1 -1991, in Citi Bank and then the a'ssessee received various cheques which have been deposited in the Bank account of Shri T.R. Talwar as under: