COMMISSIONER OF INCOME TAX Vs. RAGHUBIR SINGH GARG

JUDGEMENT

(1.) THE following substantial question of law is framed: -

(2.) BLOCK assessment order for the period 1st April, 1990 to 20th August, 2000 was passed on 30th August, 2005. Income Tax Appellate Tribunal (Tribunal, for short) has held that the block assessment order is invalid and void.

(3.) ON 16th January, 2003, the Deputy Commissioner of Income Tax, Central Circle -3, New Delhi, who had passed the block assessment order in the case of M/s Friends Portfolio Private Limited, on the basis of seized material recorded the following satisfaction note: -