KANDOI BHOGILAL MULCHAND Vs. CIT

JUDGEMENT

(1.) Assesses has challenged judgment of the Income-tax Appellate Tribunal, Ahmedabad ("Tribunal" for short) dt. 14th May 2010, wherein following substantial questions of law are raised for our consideration:

(2.) While the penalty proceedings were going on, the assessee carried the additions made by the AO in further appeal. Ultimately, the Tribunal, by order dt. 6th March, 2009 maintained the addition of Rs. 3 lacs, over and above what was declared by the assessee in the return.

(3.) On the basis of such addition confirmed by the Tribunal, the CIT(A) passed the final order of penalty under s. 158BFA of the Act on 29th Oct., 2009. He imposed minimum penalty of 100 per cent as provided under s. 158BFA of the Act.