PR. COMMISSIONER OF INCOME TAX Vs. SURYA IMPEX

JUDGEMENT

(1.) Aggrieved by the order dtd. 28/3/2022 passed by the Income Tax Appellate Tribunal, Surat in ITA No.1378/AHD/2017 for the assessment year 2009-2010. The appellant is before this Court seeking to challenge this action by way of present appeal.

(2.) The assessee filed a return of income on 29/9/2009 declaring his total income of Rs.1,17,752.00. Original assessment was completed on scrutiny on 28/12/2010 determining the total income at Rs.2,16,900.00.

(3.) The information was received from Investing Wing, Mumbai and his case was reopened under Sec. 147 of the Act. Subsequently, the assessment under Sec. 143(3) and 147 had been concluded on 25/2/2015, by making addition of Rs.8,10,56,469.00 on account of the bogus purchases.