COMMISSIONER OF INCOME TAX Vs. KULDEEP SOOD

JUDGEMENT

(1.) This appeal has been filed by the Revenue and it is directed against the order passed by the Income Tax Appellate Tribunal ("Tribunal' for short) on 22 nd June, 2012 in ITA(SS) No.61/Del/2009. The Revenue seeks admission of the appeal on the following questions of law stated to be substantial questions of law:-

(2.) In the assessment made under Section 158BC of the Act on 27 th June, 2001 pursuant to a search of the assessee's business and residential premises, the AO made an addition of Rs. 1,44,19,919/-. This addition was made in the following years:- <FRM>JUDGEMENT_267_ILRDLH23_2013_1.html</FRM>

(3.) On appeal the CIT (Appeals) deleted the addition of Rs. 26,27,610/-, following his predecessor's order. It appears that his predecessor had deleted the additions on the ground that the income from Transworld International had been disclosed in the returns filed by the assessee's wife under Section 139(1) of the Act.