PRINCIPAL COMMISSIONER INCOME TAX Vs. DIPESH LALCHAND SHAH

JUDGEMENT

(1.) Revenue has preferred this appeal under sec. 260A of the Income Tax Act, 1961 (For short "the Act, 1961") for the assessment year 2014-2015 challenging the judgment and order dtd. 10/12/2019 passed by the Income Tax Appellate Tribunal, Surat Bench, Surat in I.T.A. No. 218/SRT/2019.

(2.) Following substantial questions of law are proposed by the Revenue:

(3.) Brief facts of the case are that the assessee is engaged in the business of trading and earned income from salary, profits and gains from business and profession, income from other sources and profit from partnership firm. The respondent-assessee filed his return of income on 5/11/2014 declaring nil income. The case of the assessee was selected for scrutiny and order under sec. 143(3) of the Act, 1961 was passed by the Assessing Officer on 28/12/2016 assessing total income of the assessee at Rs. Nil.