LAWS(BOM)-2010-4-124

COMMISSIONER OF INCOME TAX Vs. ANJU R INNANI

Decided On April 05, 2010
COMMISSIONER OF INCOME TAX-9 Appellant
V/S
ANJU R.INNANI Respondents

JUDGEMENT

(1.) Admit.

(2.) This is an appeal by the Revenue under Section 260A of the Income Tax Act, 1961. The appeal arises out of an order of the Income Tax Appellate Tribunal, dated 7th May 2008, in relation to the block period of 1st April 1988 to 22nd December 1998. The following questions have been raised in the appeal:

(3.) The assessee filed a return for the block period from 1st April 1988 to 22nd December 1998 and declared an undisclosed income of Rs. 65 lakhs. The assessment was completed under Section 158BC and the Assessing Officer accepted the returned income.