K P DAMODARAN NAIR Vs. INCOME TAXOFFICER

JUDGEMENT

(1.) This appeal is preferred against the order of the Income Tax Appellate Tribunal, Cochin Bench in I.T.A.No.288/14 dated 12.12.2014 pertaining to the assessment year 2007-2008, by which the learned Appellate Tribunal has partly confirmed the order of the 1st Appellate Authority, which confirmed the order of the assessing authority making addition of an amount of Rs.2,59,330/-.

(2.) Brief facts are thus:

(3.) Even though the Assessing Authority provided sufficient opportunity, appellant did not produce satisfactory evidence so as to substantiate the claims made by him before the Assessing Authority against inclusion of the amounts proposed by the income tax officer and thereupon the assessment was finalised as proposed. The 1st appellate authority also confirmed the order of the assessing authority.