S AIYATHURA PILLAI Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) TWO question have been referred to us by the Tribunal, Cochin Bench, in relation to a re- assessment proceeding initiated under S. 147(a) of the IT Act, 1961 which read as follows :

(2.) THE assessee appealed from the order of the ITO to the AAC, and the appellate authority sustained the addition of Rs. 27,750 but found that it could not sustain the addition of Rs. 5,000 and a reduction to that extent from the income fixed was allowed. There was a further appeal before the Tribunal. The Tribunal dealt with the matter in paragraph 7 of its order. Annexure-C, thus-