Supreme Court of India
L. Alagusundaram Chettiar vs Commissioner Of Income-Tax on 30 October, 1996
Equivalent citations: [2001]252ITR893(SC), AIRONLINE 1996 SC 678
Bench: B.P. Jeevan Reddy, K.S. Paripoornan
ORDER
1. Heard counsel for the parties. We see no ground to interfere with the opinion given by the High Court based upon the material on record including in particular the admissions of the assessee himself. The appeals are dismissed. No costs.