BRIJ MOHAN BHATIA Vs. INCOME TAX APPELLATE TRIBUNAL

JUDGEMENT

(1.) THIS appeal has been preferred by the assessee under section 260A of the Income -tax Act, 1961 (in short "the Act") against order dated 25 -8 -2006 passed by the Income -tax Appellate Tribunal, Amritsar Bench, Amritsar (hereinafter referred to as "the Tribunal"), in I.T. (S.S.) A. No. 29 (ASR)/2003 and Cross Objection No. 12 (ASR)/2003, for the block period 1 -4 -1989 to 30 -3 -2000, proposing to raise the following substantial questions of law: -

(2.) WE have heard learned counsel for the parties.

(3.) LEARNED counsel for the assessee very fairly submitted that the issue regarding challenging of validity or otherwise of search and seizure under section 132(1) of the Act is no longer in dispute as a Division Bench of this Court in CIT v. Paras Rice Mills, [2010] 323 ITR 182 has decided the issue against the assessee and in favour of the revenue. It has been held therein as under: - -