S RAJAMONY Vs. ASSISTANT COMMISSIONER OF INCOME-TAX

JUDGEMENT

(1.) THE appeal is filed against the order passed by the Income Tax Appellate Tribunal, 'A' Bench dated 15.09.2006 in I.T. (SS) A.No.180 (Mds)/2004 for the block assessment period from 01.04.1995 to 28.03.2002.

(2.) THE appellant is a Government doctor specialized in varma treatment. THEre was a search in the premises of the appellant on 28.03.2002. During the course of search, cash in a sum of Rs.13,34,210/-, fixed deposits in various banks, jewellery and loose sheets containing information regarding construction expenses were found. A sum of Rs.13,00,000/- was seized. Notice under section 158-BC dated 06.03.2003 was served on the appellant on 15.07.2003. THE appellant had filed return in Form 2B on 14.08.2003 admitting an undisclosed income of Rs.4,31,797/-. THE assessment was completed under section 158-BC read with section 143(3) of the Income-tax Act, 1961 on 30.03.2004 on a total undisclosed income of Rs.42,05,370/- by making additions as follows : 1. cash and fixed deposits - Rs.18,01,112/- 2. Jewellery - Rs.13,13,520/-

(3.) PROFESSION income for part period for which no books were maintained - Rs. 74,211/-