AGGARWAL STEEL TRADERS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This appeal under section 260A of the Income Tax Act, 1961 (hereinafter referred to as "the Act") is directed against the order of the Tribunal, Chandigarh Bench, dated 7-10-1998. The following question of law had been formulated for consideration vide order dated 4-3-1999 :

(2.) Whether, in the facts and circumstances of the case the Tribunal was right in sustaining the addition of Rs. 3,00,000 -

(3.) The assessee filed an appeal before the Commissioner (Appeals) on 21-4-1986, in which both the issues about the bogus purchases as well as payments in contravention of section 40A(3) of the Act were agitated.