PRADEEP KUMAR AGARWAL Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The Appellant Assesses is aggrieved against the order passed by the Income Tax Appellate Tribunal, Patna Bench, Patna in I.T.A. No. 90(Pat)/1996 for the assessment year 198990 dated 30.07.1999. The case, in brief, is with respect to the addition of an amount to the tune of Rs. 1,33,000/- as made under Section 68 of the Income Tax Act, 1961 by the Assessing Officer which was upheld by the C.I.T. (Appeals), Ranchi and ultimately by the Tribunal in impugned order.

(3.) Following substantial question of law was framed: Whether a sum of Rs. 1,33,000/- standing credited in the name of Sri Banwarilal Khetan in the regular books of accounts of the Appellant can be added in the total income of the Appellant as unexplained cash credit under Section 68 of the Income Tax, 1961 ?