P.M. ABDULLA Vs. THE INCOME TAX OFFICER

JUDGEMENT

(1.) These appeals by the assessee is directed against the order passed by Income Tax Appellate Tribunal (ITAT), Bangalore Bench, in ITA No.389-390/Bang/08 dated 30.06.2009 whereunder the appeals filed by the revenue came to be allowed and the orders passed by CIT (A) deleting the addition made under section 68 of the Act came to be set aside and the matter has been remitted to the assessing officer to examine the addition representing the closing balance of 15 creditors on confirmations being filed by the assessee and to pass orders thereunder.

(2.) This court by order dated 18.12.2009 has admitted the appeal to consider the following substantial questions of law:

(3.) Sri.Gurunathan, learned counsel appearing on behalf of Sri.Parthasarathi, Advocate has fairly submitted he would not press his arguments insofar as substantial questions of law 1 and 2 framed by this court on 18.12.2009. His submission is placed on record.