COMMISSIONER OF INCOME TAX Vs. DEEPAK AGGARWAL

JUDGEMENT

(1.) NO . 2673/Del/2006 relevant for the asst. yr. 2004 -05.

(2.) PURSUANT to a search in the residential and office premises of the assessee, cash to the extent of Rs. 62,43,930 was found. According to the AO, the assessee was able to explain possession of a part of the cash but he added an amount of Rs. 61,28,000 as an unexplained income under s. 69A of the IT Act, 1961 ('the Act').

(3.) IN appeal, the Commissioner of Income -tax (Appeal) ['CIT(A)'] reversed the view taken by the AO and that was upheld by the Tribunal.