SEWAK RAM Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) : This appeal has been preferred by the assessee under s. 260A of the IT Act, 1961 (in short "the Act") against the order 2000 -01, proposing following substantial questions of law :

(2.) THE IT return of the assessee was processed under s. 143(1) and thereafter process of reassessment was initiated, inter alia, on the following grounds :

(3.) AFTER issuing a questionnaire and considering the viewpoint of the assessee, order of reassessment was passed making additions of Rs. 95,83,013 to the declared income. On appeal, the CIT(A) set aside the reassessment order only on the ground that jurisdiction to reassess was not validly invoked. On further appeal, the Tribunal set aside the view taken by the CIT(A) and remanded the matter for fresh decision on merits. The finding recorded by the Tribunal is as under :