COMMISSIONER OF INCOME TAX Vs. RANCHHOD JIVABHAI NAKHAVA

JUDGEMENT

(1.) This Appeal under Section 260A of the Income Tax Act, 1961 is at the instance of the Revenue and is directed against the order dated 25th August 2010 passed by the Income Tax Appellate Tribunal, Rajkot Bench, Rajkot in I.T.A.No.710/RJT/2010 for the Assessment Year 2006-07, by which the Tribunal has dismissed the appeal preferred by the Revenue and has affirmed the order passed by the Commissioner of Income Tax (Appeals). Being dissatisfied, the Revenue has come up with the present Appeal.

(2.) The only question that arise for determination in this Appeal is, whether the Tribunal below committed substantial error of law in confirming the decision of the Commissioner of Income Tax (Appeals), by which the said appellate authority deleted addition of Rs. 15 lac made on account of alleged unexplained income under Section 68 of the Income Tax Act by the Assessing Officer.

(3.) The following facts are not in dispute :