COMMISSIONER OF INCOME TAX Vs. D. VENKATESH

JUDGEMENT

(1.) THE following questions of law :

(2.) THE facts of the case are as follows :

(3.) THE AO found that the assessee had claimed agricultural income of Rs. 7,55,400 for the block period. The original assessment has not been completed. However, based on the materials collected during the search, the AO has come to the conclusion that the claim has been made though prior to the search but without any material and introduced an unaccounted income generated in the business activity as agricultural claim and thus added the agricultural income claim of Rs. 7,55,400 as undisclosed business income of the assessee for the block period. The assessee carried the matter on appeal. The CIT(A) agreed with the contention of the assessee that the addition was not relatable to any material found during the course of search, thereby deleted the addition. Aggrieved by that order, the Revenue filed an appeal before the Tribunal, Chennai, and the Tribunal dismissed the appeal. Questioning the correctness of the same, the present appeal has been filed.