- (1.) We propose to dispose of all the above-referred appeals filed by the Revenue as common question of law has been raised therein. Also the assessees are related to each other and the transactions which are in dispute pertain to the same assessment year 1996-97. In our considered view, the following question of law would emerge from the impugned orders of the Tribunal for determination by this court : "Whether, on the facts and in the circumstances of the case, the Tribunal was correct in law in deleting the additions of Rs. 1,38,437 and Rs. 5,30,000 (In I.T.A. No. 99 of 2006), Rs. 2,65,000 (In I.T.A. No. 158 of 2006) and Rs. 4,97,400 (in I.T.A. No. 202 of 2006) allegedly received by the assessees as foreign gifts ?
(2.) Let us first advert to the facts of the case.
(3.) In I.T.A. No. 99 of 2006 a sum of Rs. 1,38,437 and Rs. 5,30,000, respectively, received by the assessee, Narinder Kumar Sekhri from S.P. Amar and Mohinder Handa, claimed to be foreign gifts are in dispute. Though, the Assessing Officer and the Commissioner of Income-tax (Appeals), Jalandhar (to be referred as, "the CIT(A)") doubted the veracity of these entries and directed to add the same in the income of the assessee but the Income-tax Appellate Tribunal, Amritsar Bench, Amritsar (for brevity, "the Tribunal"), found the same as genuine and ordered its deletion.;