TANVIR COLLECTIONS PVT. LTD. Vs. ACIT

JUDGEMENT

(1.) THIS appeal by the assessee is directed against the order passed by the CIT(A) on 21.3.2014 in relation to the assessment year 2003 -04.

(2.) THE assessee, through the first ground, has challenged the jurisdiction of the Assessing Officer in framing the assessment u/s. 153C of the Income -tax Act, 1961 (hereinafter also called 'the Act').

(3.) BEFORE us, the ld. Counsel for the assessee emphasized on the improper recording of satisfaction by the AO to contend that the search action and the consequential assessment be annulled. This was strongly countered by the ld. DR.