ITO Vs. SURESH SETH

JUDGEMENT

(1.) THIS is a departmental appeal against the order of the ld. CIT(A) -XXII, New Delhi dated 26th February 2010 for Assessment Year 2006 -07.

(2.) THE facts in brief are that return of income was filed on 31st March 2007 declaring income of Rs. 2,94,895/ -. Subsequent thereto, it is apparent from the order of assessment that various notices issued remained uncomplied. The relevant portions which highlights the non -compliance by the assessee reads as under: - -

(3.) ON appeal the ld. CIT(A), observed that there are three issues in the instant case namely: - -