COMMISSIONER OF INCOME TAX Vs. OM PRAKASH MANDORA

JUDGEMENT

(1.) This appeal under Section 260A of the Income Tax Act, 1961 ['the Act'] has been preferred by the Revenue aggrieved against order dated 12.09.2012 passed by the Income Tax Appellate Tribunal, Jodhpur Bench, Jodhpur ['the Tribunal'], whereby, the appeal preferred by the Department against order dated 20.02.2008 passed by the Commissioner of Income Tax (Appeals), Jodhpur ['CIT (A)'] was dismissed.

(2.) The facts in brief are that search operations were carried out at the residential premises of the assessee-respondent on 03.02.1999. The Assessing Officer ('AO') framed assessment under Section 158BC of the Act by assessment order dated 27.04.2001.

(3.) Aggrieved against the said assessment order, the assessee preferred appeal before the CIT(A), which was allowed on the CIT(A) coming to the conclusion that the block assessment order was not passed within the time limit prescribed in the Act and, therefore, the same was treated as time barred.