COMMISSIONER OF INCOME-TAX Vs. SH RAJESH RANA

JUDGEMENT

(1.) On 7.7.2009, the following order was passed:

(2.) Whether on the facts and in the circumstances of the case, the ratio of judgment of the Hon'ble Punjab and Haryana High Court in the case if CIT v. Munish Iron Store, 263 ITR 483 is applicable in the present case when the finding regarding furnishing of inaccurate particulars of income have been given in the assessment order in a detailed manner

(3.) The quantum matter is subject matter of ITA No. 344 of 2005 at the instance of the assessee.