COMMISSIONER OF INCOME TAX Vs. ANIL KUMAR BATRA

JUDGEMENT

(1.) CM No. 17261/2010 (for exemption).

(2.) THE present appeal has been filed under Section 260A of Income Tax Act, 1961 (for brevity "Act") challenging the order dated 15th January, 2010 passed by the Income Tax Appellate Tribunal (in short "Tribunal") in ITA No. 511/Del/2007 for the Assessment Year 1998 -1999.

(3.) MR . Abhishek Maratha, learned Counsel for the Revenue submitted that the Tribunal had erred in law in upholding the order of the Commissioner of Income Tax (Appeals) [in short, "CIT(A)"] regarding determination of suppressed sale of bread and deletion of the addition made by the AO. Mr. Maratha further submitted that the Tribunal was not justified in law in upholding the deletion made by the CIT(A) on account of commission for conversion of coins/notes into high denomination notes. Mr. Abhishek Maratha also submitted that the Tribunal had erred in law in reducing the addition of disallowance of expenses made by the AO from 20% to 10% of the total expenses.