P GOVINDASWAMY Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) SHRI P. Govindaswamy, residing at No. 7, Brahadam-bal Street, Madras-34, is an assessee falling within the jurisdiction of the Inspecting" Assistant Commissioner of Income-tax (Assessment--Range No. I), Madras--the Assessing Officer.

(2.) THE assessee is not maintaining any books of account. THEre was search of the premises of the assessee and certain materials were seized. He submitted only cash flow statement. Even the cash flow statement so submitted was changed suiting to the exigencies of the situation.

(3.) THE Revenue, on the other hand, also preferred an appeal before the Tribunal, as respects the deletion of Rs. 1,11,000 being the interest income added to the income of the assessee.