SUSHIL MODI Vs. C.I.T.

JUDGEMENT

(1.) THE subject matter of challenge in this appeal, of the year 2003, which is yet to be admitted, is a judgment and order dated 28.6.2002 by which the learned Tribunal dismissed an appeal preferred by the assessee challenging the order dated 30.10.1998 of the Deputy Commissioner of Income Tax passed in a block assessment for the period between 1.4.1986 to 20.9.1996. The question, which the learned Advocate for the appellant has pressed before us, is Question No. (iii) which reads as follows: - -

(2.) LEARNED Advocate for the appellant has filed a written notes of submission. He relied on paragraphs 2, 3 and 4 at page -2 of his written notes, which read as follows:

(3.) DURING the search and seizure, it is thus evident that the Savings Bank Account No. 4790 maintained with Canara Bank was detected. It was also found that a sum of Rs. 2,01,000/ - had been deposited in the aforesaid bank account. It was not disputed by Mr. Sen that a sum of Rs. 2,00,000/ - was deposited on 7.4.1986 and the balance sum of Rs. 1000/ - was deposited on 21.1.1987. This is also reflected in paragraph -15 of the impugned judgment. The deposit was admittedly made during the financial year 1986 -87 corresponding to assessment year 1987 -88.