COMMISSIONER OF INCOME TAX Vs. ASHOK KUMAR GOEL

JUDGEMENT

(1.) THIS is an application by the Revenue under Section 256(2) of the Income-tax Act, 1961, requiring us to direct the Tribunal to refer the following question for the opinion of this court :

(2.) THE Revenue did not accept the contention of the assessee that he is engaged in doing job work. THE vouchers issued by the assessee showing the Weight and making charges were not believed and considering the total weight of silver, as shown in the vouchers, the assessing authority concluded that investment made in that silver remained unexplained. He held that the total weight of silver under such vouchers came to 9,532.247 kgs. Applying the rate of Rs. 6,000 per kg., addition of Rs. 5,71,93,482 was made against the assessee.

(3.) ON these facts, we do not see that the conclusion reached by the Tribunal that the assessee was engaged only in job work was perverse.