COMMISSIONER OF INCOME TAX Vs. RAM SINGH

JUDGEMENT

(1.) By this judgment, we shall be disposing of five appeals i.e. ITA No.551 of 2010 titled as Commissioner of Income Tax-II, Ludhiana Vs. Ram Singh; ITA No.559 of 2010 titled as Commissioner of Income Tax-II, Ludhiana Vs. Gurdeep Singh; ITA No.604 of 2010 titled as Commissioner of Income Tax-II, Ludhiana Vs. Amarjit Singh; ITA No.664 of 2010 titled as Commissioner of Income Tax-II, Ludhiana Vs. Gurmail Singh and ITA No. 665 of 2010 titled as Commissioner of Income Tax-II, Ludhiana Vs. Dalip Singh, which arise out of the common orders passed by the learned Income Tax Appellate Tribunal, dated 28.11.2008.

(2.) Common questions of law were framed on 08.2.2012 while admitting these appeals which are as under:-

(3.) These questions of law have arisen on the basis of information received from some person to the effect that Prem Jain and Rattan Jain, residents of village Malerkotla are big property dealers of the town and have given various moveable and immovable assets disproportionate to their known sources of income and income declared to the Income Tax Department.