COMMISSIONER OF INCOME TAX Vs. ABHISHEK CORPORATION
LAWS(SC)-2001-11-62
SUPREME COURT OF INDIA
Decided on
November 29,2001
COMMISSIONER OF INCOME TAX
Appellant
VERSUS
ABHISHEK CORPORATION
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) Leave granted.
(3.) The High Court declined to call for a reference, inter alia, of the following question : Whether, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal, having held that the assessee has received unaccounted receipts, was justified in law in holding that the Assessing Officer has to discharge the onus in respect of on-money by showing that the assessee has invested Rs. 1,58,59,400.00 out of such receipts whereas the claim of the assessee for extra expenditure was found to be incorrect
It did so on an appreciation of evidence and based on certain judgments of that High Court. ;
(2.) Leave granted.
(3.) The High Court declined to call for a reference, inter alia, of the following question :
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