COMMISSIONER OF INCOME TAX Vs. SHAKUNTALA DEVI

JUDGEMENT

(1.) THE Revenue has preferred this appeal under Section 260A of the Income Tax Act, 1961 (for short, "the Act"), against the order of the Income Tax Appellate Tribunal, Chandigarh Bench "A" Chandigarh dated July 31, 2008, passed in I. T. A. No. 314/Chandi/2008 for the assessment year 2004 -05, proposing to raise the following substantial question of law:

(2.) THE assessee filed her return on November 1, 2004. The Assessing Officer came across certain material showing escapement of income, on which proceedings were initiated under Section 147 of the Act and notice was issued on August 18, 2005. After considering the reply of the assessee, assessment was made on December 7, 2006, making additions to the declared income.

(3.) WE have heard learned Counsel for the parties.