SMRITI TELEVISION MEDIA Vs. PRINCIPAL COMMISSIONER INCOME TAX

JUDGEMENT

(1.) The instant appeal preferred under Sec. 260 A of the Income Tax Act assails final order of Income Tax Appellate Tribunal, Indore Bench in IT(SS)A No.144/IND/2012 qua assessment order 2005-2006.

(2.) Shri Purohit, learned Sr. Counsel with Shri Esaan Tripathi, learned counsel for the appellant/assessee and Shri Sanjay Lal, learned counsel for the

(3.) The principal contention of learned Sr. Counsel is that while undertaking the process of assessment of Income under Sec. 153 (C) of the I.T. Act, can the Assessing Officer based his conclusion on presumption and surmise in the absence of cogent evidence/material?