LAWS(IT)-2015-1-354

CHETAN A. SANGALE Vs. ITO (HQ) (CIB)

Decided On January 12, 2015
Chetan A. Sangale Appellant
V/S
Ito (Hq) (Cib) Respondents

JUDGEMENT

(1.) THE above appeals filed by the respective assessees are directed against the separate orders of the CIT(A) Central, Pune relating to Assessment Year 2005 -06. Since identical grounds have been taken by the respective assessees, therefore, these were heard together and are being disposed of by this common order.

(2.) FACTS of the case, in brief, are that the assessee is an individual residing at Satara. In this case, information was received from the transactions reported in Annual Information Return furnished u/s. 285BA of the I.T. Act that the assessee has purchased property on 09 -12 -2004 for a consideration of Rs. 71,66,500/ -. The AO, therefore, issued notice u/s. 142(1) of the Act to the assessee calling for the return of income for the A.Y. 2005 -06. In response to the same, the assessee filed the return of income on 05 -11 -2007 declaring total income of Rs. 5,090/ -.

(3.) AGGRIEVED with such order of the CIT(A) the assessee is in appeal before us with the following grounds: