COMMISSIONER OF INCOME TAX Vs. P. SHANTHI

JUDGEMENT

(1.) LEARNED counsel appearing for the assessee in T.C.A.No.1257 of 2005 has filed a memo dated 6th June, 2012 stating that the minor P.Balaji has now become major. The said memo is recorded.

(2.) THE Revenue and the assessee have filed the above Tax Case (Appeals) challenging the order of the Tribunal. The assessment herein relates to block assessment for the block period 1988-89 to 1997-98.

(3.) THE appellant/assessee herein is the mother of Minor P.Balaji, legal representative of the estate of S.M.Pandian, father of minor P.Balaji. The said S.M.Pandian died during 1996. Based on an information that the said deceased Pandian had acquired lot of assets out of his undisclosed income, search was conducted on 11.9.1997 at different places including the residence of the deceased, the residence of P.Shanti, divorced wife of the deceased and the residential premises of his associates and business premises. Based on the materials gathered, the block assessment was finalised.