THE COMMISSIONER OF INCOME TAX vs. MRS SAVITHA MANGARAM SADHWANI

- - - 1 - IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 25TH DAY OF NOVEMBER 2013

PRESENT

THE HON’BLE MR.JUSTICE N.KUMAR

AND

THE HON’BLE MRS.JUSTICE RATHNAKALA

INCOME TAX APPEAL NO.422 OF 2007

BETWEEN:

Circle – 1(1), C.R. Building,

Queens Road,

Bangalore.

.. APPELLANTS

(By Sri. K.V. Aravind & Sri B. Pramod, Advs.)

AND:

Mrs. Savitha Mangaram Sadhwani, No.67/1, Sadhwani Mansion, Lavelle Road, Bangalore .

.. RESPONDENT

(By Sri A. Shankar & Sri M. Lava, Advs.)

This Appeal is filed under Section 260-A of I.T. Act, 1961 arising out of Order dated 22-12-2006 passed in IT(SS)A 86/Bang/2004 for the Block Assessment Year 1988-89 to 1998-99, praying that this Hon’ble Court may be pleased to;

i. formulate the substantial questions of law stated therein,

- - - 2 - ii. allow the appeal and set aside the order passed by the ITAT, Bangalore in IT(SS)A 86/Bang/2004 dated 22-12- 2006 confirming the order of the Appellate Commissioner and confirm the order passed by the Asst., Commissioner of Income Tax, Circle-1(1), Bangalore, in the interest of justice and equity.

This Appeal coming on for hearing this day, KUMAR J., delivered the following:

J U D G M E N T

This appeal is preferred by the Revenue, challenging the order passed by the Tribunal as well as the Lower Appellate Authority in holding that the income shown in the return of the assessee does not constitute undisclosed income.

Sd/-

JUDGE

Sd/-

JUDGE KNM/-