SUBODHCHANDRA AND CO Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) As common question of law and facts arise in this group of appeals and as such with respect to the same assessee but with respect to different assessment orders, all these appeals are decided and disposed of together by this common judgment and order.

(2.) Feeling aggrieved and dissatisfied with the impugned common judgment and order passed by the learned Income Tax Appellate Tribunal (hereinafter referred to as "ITAT") in ITA Nos.2414/Ahd/2011 to 2418/Ahd/2011 for AY 1990-91 to AY 1994-95, by which the learned ITAT has dismissed the said appeals preferred by the common assessee and has confirmed the addition of Rs.27,74,890/ for AY 1990-91, Rs.60,05,723/ for AY 1991-92, Rs.65,10,524/ for AY 1992-93, Rs.48,70,916/ for AY 1993-94 and Rs.46,01,866/ for AY 1994-95 in respect of the so called accounted local sales of gold, made by the Assessing Officer, the assessee has preferred the present Tax Appeals with the following proposed questions of law.

(3.) Shri J.P. Shah, learned Senior Advocate has appeared on behalf of the assessee and Shri M.R. Bhatt, learned Senior Advocate has appeared on behalf of the Revenue.