PANKAJ MITHAL, J. - (1.) Heard Sri Manu Ghildiyal, learned counsel for the appellant-department and Sri Ashok Trivedi, learned counsel for the respondent assessee now represented by his heirs and legal representatives.
(2.) The appeal relates to the assessment year 2005-06. For the said assessment year an order of assessment under Section 143(3) read with section 148 of the Income Tax Act, 1961 (hereinafter referred to as the Act) was passed on 16.12.2008 by the Assessing Authority.
(3.) The Assessing Authority after notice added a sum of Rs. 60,15,296/- as the unexplained expenditure under Section 69C of the Act in the income of the assessee which he had incurred in making purchases during the period 01.04.2004 to 31.03.2005 from one M/s Chirag Deep Video, Varanasi.;