VIJAY KUMAR SHARMA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS order will dispose of nine appeals being IT Appeal Nos. 693, 806, 813, 821, 857 and 858 of 2008 and IT Appeal Nos. 72, 159 and 160 of 2009, as all the appeals arise out of common order of the Tribunal, Chandigarh. In ITA No. 858 of 2008 following substantial questions of law have been proposed by the assessee :

(2.) IN other appeals, questions of law proposed are identical except in IT Appeal Nos. 806, 813 and 857 of 2008 and IT Appeal No. 159 of 2009. Additional question relate to correctness of reassessment under s. 147 of the IT Act, 1961 (for short, "the Act").

(3.) THE assessees are family members and in their returns for the assessment year in question, they claimed their source of income being agricultural income which was partially turned down by the assessing authority and addition to the declared income was made by rejecting the plea that their source of income was agriculture to the extent of addition made. The AO held the said income to be from undisclosed sources. The finding of the AO has been affirmed by the CIT (A) as also by the Tribunal except for reduction in the quantum of additions to the declared income.