COMMISSIONER OF INCOME TAX, BHOPAL Vs. ARUN SAHLOT

JUDGEMENT

(1.) Revenue has filed this appeal under Section 260-A of the Income Tax Act, 1961 against the order dated 30/04/2013 passed by Learned Income Tax Appellate Tribunal, Indore in I.T.A. (SS) 267/Ind/2012.

(2.) A search operation was conducted on 30/05/2008 at the residential premises of Shri Arun Sahlot at E-3/10, Arera Colony, Bhopal. Notice was issued to the assessee under Session 153A dated 07.01.2010 for filing the return of Income Tax for Assessment Years 2003-04 to 2008-09. In response to that the assessee filed income tax returns.

(3.) Besides the residential premises of assessee search was also conducted at the business premises of M/s. Raj Express. On the basis of search and seizure and the reply filed by the assessee, the Assessing Officer computed income of the assessee for the assessment year 2003-04 to Rs. 82,17840/-. The Assessing Officer also levied interest.