COMMISSIONER OF INCOME TAX Vs. G.R. MADHYAN

JUDGEMENT

(1.) THE respondent herein and similar appeals preferred by the appellant herein were disposed of. It may be mentioned that the AO insofar as the present respondent is concerned has assessed his income on substantive basis and insofar as respondent Usman M. Khan is concerned has assessed his income on protective basis. The learned Tribunal in para 9 of its order was pleased to observe as under : "In the light of above discussion, we hold that the assessee (G.R. Madhyan) did not indulge in Matka business; that the Matka business belonged to late Shri Usman Maqbul Khan and accordingly, the AO is not justified in making an addition of Rs. 1.35 crores and sustained by the CIT(A) at Rs. 97.88 lakhs. The addition of Rs. 97.86 lakhs is accordingly deleted."

(2.) THE Revenue is in appeal against this finding and order.

(3.) THE late Usman M. Khan had preferred appeals before the Tribunal for various assessment years. One such appeal was ITA No. 627 of 1999 for the asst. yr. 1987 -88. The Tribunal noted that ITA Nos. 583 of 1999 to 592 of 1999 relating to asst. yrs. 1987 -88 to 1996 -97, in the case of Shri G.R. Madhyan they had held that the assessee (Shri G.R. Madhyan) did not indulge in Matka business. They further held in the light of the observations in the case of G.R. Madhyan income is to be assessed in the hands of Usman M. Khan on substantive basis and not on protective basis. The appeal therefore, Tribunal are concluded on facts and do not give rise to any substantive question of law and accordingly dismissed the appeal in limine. In other words, the finding of fact recorded by the Tribunal that income is to be assessed in hand of Usman M. Khan on substantive basis has been upheld.