SUBHASH VERMA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This appeal has been preferred by the Assessee under Section 260A of the Income Tax Act, 1961 (for short, "the Act") against order of the Income Tax Appellate Tribunal, New Delhi in Appeal No. I.T. (SS).A. No. 552/Del. of 2003 (Block Period: 1989-90 to 1998-99, proposing to raise following substantial questions of law:

(2.) The Assessee is a property dealer. On search of his premises, various documents were found depicting undisclosed income of the Assessee. During assessment for the block period in question, additions were made on account of estimated commission income besides properties of the assessee. The Assessing Officer added cost of construction which was not reflected in the books of account. The same was accepted by the CIT(A) but was reversed by the Tribunal. The Tribunal held:

(3.) We have heard learned Counsel for the Assessee.