COMMISSIONER OF INCOME TAX Vs. RAJIV MEHTA

JUDGEMENT

(1.) A No. 155/Del/2002. The present appeal has been preferred in respect of ITA(SS)A No. 141/Del/2002.

(2.) THE only question that has come up for consideration is with regard to the value of the property being the ground floor at E -16/12, Kalkaji, New Delhi.

(3.) ACCORDING to the assessee he has purchased the property for a sum of Rs.20 laks under a registered document. However, the AO relied upon the statement given by the wife of the assessee to the effect that the property was actually purchased for Rs. 70 lakhs.