COMMISSIONER OF INCOME TAX Vs. VISHAL GUPTA

JUDGEMENT

(1.) THIS order will dispose of two Income-tax Appeals Nos. 132 and 133 of 2002, in which common questions of law and facts arise.

(2.) THE only question that was raised before the Tribunal and in fact throughout the proceedings by the assessee was that the notice under Section 143(2) of the Income-tax Act, 1961, had not been validly served. It is on record that a notice under this provision was initially served on Smt. Radhika Gupta on April 17, 1998. Admittedly, Smt. Radhika Gupta has no concern with the assessee. Notices were again sent by registered post on April 29, 1998, but these were sent to a wrong address as the address to which they were sent was not given by the assessee. It is not known how the Department obtained this address. It is clear from the finding recorded by the Tribunal in paragraph 11 of its order that the address as furnished by the assessee was C/o. Gupta and Gupta, Agro Tech., Near Police Post, Sadar Bazar, Karnal, and the notices were sent at the address of Hindustan Agro Tech. 106, HSIDC, Sector 3, Karnal. In view of these findings, the Tribunal came to the conclusion that the notice under Section 143(2) of the Act had not been validly served and, there fore, the assessments were cancelled. THE question whether notice was validly served or not is a pure question of fact and, in our opinion, no question of law much less a substantial question of law arises from the order of the Tribunal. Consequently, these appeals are dismissed.