COMMISSIONER OF INCOME-TAX Vs. S. PRITAM SINGH

JUDGEMENT

(1.) THIS appeal by the Revenue under section 260A of the Income -tax Act, 1961 (for short 'the Act'), is directed against the order dated June 26, 2002, passed by the Income -tax Appellate Tribunal, Delhi Bench 'B', New Delhi (for short 'the Tribunal'), in I. T. A. No. 6092/Delhi of 1996, pertaining to the block period 1986 -87 to 1995 -96 and latest block period from April 1, 1985, to October 13, 1995. According to the Revenue, the order involves the following substantial questions of law : '

(2.) THE background facts, leading to the present appeal are as follows :

(3.) SEARCH and seizure operations under section 132 of the Act were conducted at the residential and business premises of the respondent (hereinafter referred to as 'the assessed'), on October 13, 1995. Seizure of some incriminating material, including cash of Rs. 12,42,950, during the course of the search resulted in the issue of a notice to the assessed on March 15, 1996, under section 158BC of the Act. The assessed was called upon to file a return of his income for the aforementioned block period.