COMMISSIONER OF INCOME TAX Vs. BHADRA ENTERPRISES

JUDGEMENT

(1.) WE are satisfied that the question of law raised by the petitioner do arise for consideration out of the order of the Tribunal. The Income-tax officer had set out the reasons why he rejected the accounts of the assessee and estimated the income. Particularly, he has referred to the reasons why he was estimating the sale, production and labour charges. He also gave the basis for the estimation of the income with reference to the income which the assessee had derived in the subsequent assessment year. The Tribunal does not appear to have adverted to the various aspects which the Income-tax Officer has relied on. WE are, therefore, satisfied that there are questions of law arising for consideration. The questions raised by the petitioner in paragraph 7 of the original petition truly reflect the controversy between the parties. They have to be referred to this court for opinion.