COMMISSIONER OF INCOME TAX Vs. SOBTI CONSTRUCTION

JUDGEMENT

(1.) THE Revenue is aggrieved by an order dated 30th December, 2005 passed by the Income Tax Appellate Tribunal, Delhi Bench "g" in ITA No. 144/del/2003 relevant for the Block Period 1997-98 to 2001-02.

(2.) AFTER hearing learned counsel for the parties, we admit this appeal and frame the following substantial question of law for consideration:-

(3.) THE Assessee is a contractor and a search was carried out on its premises on 7th June, 2000 when some undisclosed income was found. Upon the matter being looked into by the Assessing Officer, he was of the view that the assessee was required to account for receipts to the extent of Rs. 62,39,536/ -. The Assessee was able to give an explanation with regard to a part of the amount and accepting that explanation, the Assessing Officer added an amount of Rs. 42,45,036/- out of the receipts of Rs. 62,39,536/ -.