VINAY KUMAR MODI Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) ADMIT . The question raised by learned counsel for the appellant is that the finding is perverse inasmuch as the Tribunal has confirmed the finding recorded by the CIT(A) without any material on record.

(2.) AT the request of learned counsel for the parties, we have taken up the matter for final disposal.

(3.) THE AO, for the asst. yr. 1990 -91, made the assessment order, a copy of which is produced on record. The AO assessed the assessee's income for the asst. yr. 1990 -91 at Rs. 18,89,432. He made an addition of Rs. 7,00,000 which was reduced by the CIT(A) to Rs. 3,50,000 which has been confirmed by the Tribunal.