COMMISSIONER OF INCOME-TAX Vs. PREM CHAND JAIN

JUDGEMENT

(1.) THIS order will dispose of five Income-tax References Nos. 65 to 69 of 1978, relating to the same assessee, in which the Income-tax Appellate Tribunal has referred the following common question for opinion of this court:

(2.) THE Income-tax Officer, while framing the assessments relating to the five assessment years, made additions of Rs. 22,804. Rs. 21,312, Rs. 36,034, Rs. 6,463 and Rs. 4,461, on account of low household expenses, interest income, unexplained costs of construction of house and other unexplained investments and costs. Out of the additions made, the addition made on account of low household expenses was agreed to by the assessee but not the other additions.

(3.) FEELING aggrieved, the assessee went up in appeal before the Appellate Assistant Commissioner, who deleted all additions except Rs. 75 for the first assessment year by giving set off in view of the additions made in the case of the firm of which the petitioner was a partner.