SHASHI KIRAN Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS appeal has been preferred by the assessee under s. 260A of the IT Act, 1961 (for short, "the Act") against the order to raise following substantial questions of law :

(2.) THE assessee purchased a piece of land along with her sister -in -law from one Inder Pal Garg vide sale deed dt. 18th information received from Asstt. CIT, Karnal that the value of land was shown to be less than the actual sale price which was Rs. 11,90,000. The source of information was survey under s. 133A of the Act on the premises of the firm of the consideration, the AO passed order making addition of Rs. 5,34,333 in the hands of the assessee being difference in actual sale consideration and declared sale consideration. This was affirmed on appeal by the CIT(A) as well as by the Tribunal. The finding recorded by the Tribunal is as under :

(3.) WE have heard learned counsel for the assessee.