COMMISSIONER OF INCOME TAX Vs. S. PRITAM SINGH

JUDGEMENT

(1.) THIS appeal by the Revenue pertains to block period, assessment year 1986 -87 to 13.10.1995, and impugns the findings recorded in the order dated 26.06.2002 passed by the Income Tax Appellate Tribunal in relation to deletion of addition of Rs.9,10,000/ - on account of profit from undisclosed sales i.e. sales made outside the books of accounts.

(2.) BY order dated 19.12.2003, the following substantial question of law was framed: -

(3.) THE Assessing Officer however computed the undisclosed income for the block period at Rs.37,81,674/ - and had made addition of Rs.9,10,000/ - as profits on sales outside the books of accounts. Two other additions which had bearing on the issue in question, were Rs.10,10,000/ - on account of excess cash and Rs.8,84,127/ - on account of unexplained investment in excess stocks.