GHANSHYAMDAS GOYAL Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS is an appeal under S. 260A of the IT Act, 1961 (hereinafter referred to as "the Act" for short) and pertains to asst. yr. 2003-04.

(2.) THE assessee deals in "Hundi Dalali" at Neemuch. A survey was conducted under S. 133A at the business premises of the assessee on 18th Feb., 2003. The assessee filed a return of income showing an income of Rs. 11,81,200 on 25th Nov., 2003 and it was selected for scrutiny. At the time of survey, assessee surrendered additional income of Rs. 31,70,000 under the following four heads :

(3.) BEING aggrieved by the order passed by the AO, assessee preferred an appeal to CIT(A), who allowed the deletion of Rs. 12,87,205 as claimed by the assessee. Against the order passed by the CIT(A), the Revenue filed an appeal before the Tribunal, Indore Bench, Indore. Learned Tribunal by the order impugned allowed the appeal of Revenue and set aside the deletion of Rs. 12,87,205. Hence, this appeal under S. 260A of the Act by the assessee.