BHAGIRATH AGGARWAL Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS is an appeal filed by the assessee being aggrieved by the order dated 6.5.2011 passed by the Income Tax Appellate Tribunal in ITA No.2118/Del/2008 pertaining to the assessment year 2006 -2007. The Tribunal had reversed the decision of the Commissioner, Income Tax (Appeals) and sustained the decision of the Assessing Officer in making an addition of Rs.1.75 crores on the basis of statements made by the assessee under Section 132 (4) during the course of search conducted on 10 -11.11.2005 and on 21.11.2005.

(2.) THE learned counsel for the appellant/assessee proposed the following question as a substantial question of law: -

(3.) SUBSEQUENTLY , during search operations which continued, the appellant/assessee made a further statement u/s 132 (4) of the said Act on 21.11.2005. The question and the answer given were as under: -