LACHMAN DASS BHATIA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) IN this appeal, the appellant/assessee seeks to challenge the order dated 11th December, 2009 passed by the Income Tax Appellate Tribunal. The case pertains to the assessment year 2000-01.

(2.) BY the impugned order, the Tribunal has upheld the additions made by the Assessing Officer which was affirmed by the Commissioner of Income Tax (A) as well.

(3.) THE Assessing Officer also took note of the fact that ultimately all these creditors were written back by the assessee in the assessment year 2003-04. Significantly, in that year, the assessee had shown loss in the income and, therefore, it was convenient and easy for the assessee to correct the aforesaid amount after writing back in that year. As mentioned above, the CIT (A) as well as ITAT affirmed the aforesaid addition.