COMMISSIONER OF INCOME TAX Vs. R.N.JAYAPRAKASH

JUDGEMENT

(1.) The Revenue has filed this Appeal under Sec. 260 A of the Income Tax Act, 1961, aggrieved by the order passed by the Income Tax Appellate Tribunal on 30/6/2006, partly allowing the Assessee's Appeal against the order passed by the Assessing Authority viz., Deputy Commissioner of Income Tax on 28/3/2002 for the Block Assessment periods 1986-1987 to 1995-1996.

(2.) The relevant observations of the Tribunal are quoted below:

(3.) The Assessing Authority, while imposing the tax on the Assessee for the block period 1994-1995 and 1995-1996, on account of the search conducted in the case of the Assessee, after the remand made by the Tribunal vide order dtd. 2/3/2000 in the first instance had passed the following order: