COMMISSIONER OF INCOME TAX Vs. K S CONDUIT

JUDGEMENT

(1.) This order will dispose of I.T.A. Nos. 37 and 38 of 2002, as common questions have been raised in both the appeals.

(2.) On 24.9.2010, following order was passed:

(3.) During the course of arguments, learned Counsel for the revenue states that the block assessment order was based on material found during search and inference is drawn therefrom and, thus, the substantial question of law which arises for consideration is: