LAWS(BOM)-2017-6-127

SHRI MAHAVIR MANAKCHAND BHANSALI, AGED ABOUT 47 YEARS, BUSINESSMAN DEALING IN GOLD AND SILVER JEWELLERY, ARTICLES ETC. AT PRATAP CHOWK, SARAFA BAZAR, AMRAVATI, TAH. & DIST. AMRAVATI, STATE OF MAHARASHTRA Vs. THE COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, NAGPUR AAYKAR BHAWAN, TELANKHEDI ROAD, NAGPUR, TAH. & DIST. NAGPUR, STATE OF MAHARASHTRA

Decided On June 29, 2017
Shri Mahavir Manakchand Bhansali, Aged About 47 Years, Businessman Dealing In Gold And Silver Jewellery, Articles Etc. At Pratap Chowk, Sarafa Bazar, Amravati, Tah. And Dist. Amravati, State Of Maharashtra Appellant
V/S
The Commissioner Of Income Tax Central Circle, Nagpur Aaykar Bhawan, Telankhedi Road, Nagpur, Tah. And Dist. Nagpur, State Of Maharashtra Respondents

JUDGEMENT

(1.) This appeal under Sec. 260A of the Income Tax Act, 1961 (Act) impeaches the order dated 16.06.2016 passed by the Income Tax Appellate Tribunal, Nagpur (Tribunal). The impugned order relates to assessment for block period 01.04.1990 to 04.08.2000.

(2.) This appeal was admitted on 23.10.2007 on the following substantial question of law:-

(3.) Briefly, the facts leading to this appeal are as follows:-