REGENT COMPUTRONICS PVT. LTD.

Progressive Commercial Enterprises Ltd. Appellant

V/S

CIT Respondents

Referred Judgements :-

ATHERTON V. BRITISH INSULATED AND HELSBY CABLES LTD [REFERRED TO]
EASTERN INVESTMENTS LTD. V. CIT [REFERRED TO]
CIT V. CHANDULAL KESHAVLAL AND CO [REFERRED TO]
CIT V. MALAYALAM PLANTATIONS LTD [REFERRED TO]
CIT V. BIRLA COTTON SPINNING AND WEAVING MILLS LTD [REFERRED TO]
PHALTAN SUGAR WORKS LTD. V. COMMISSIONER OF WEALTH-TAX [REFERRED TO]
S.A. BUILDERS LTD. V. CIT [REFERRED TO]
CIT V. DALMIA CEMENT (BHART) LTD [REFERRED TO]
MADHAV PRASAD JATIA VS. COMMISSIONER OF INCOME TAX U P LUCKNOW [REFERRED TO]

JUDGEMENT

(1.) In the captioned appeals the following questions of law have been framed for our adjudication.

(2.) Whether the Tribunal was correct in law in not accepting the alternative contention of the Assessee that, in any case, the disallowance could not be more than Rs. 14,480/-?

(3.) Whether the Tribunal was correct in law in sustaining the order of the Commissioner of Income Tax (Appeals) on the issue of addition of Rs. 2,50,000/- on the ground that no specific ground in respect of the said addition had been raised before him?

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PROGRESSIVE COMMERCIAL ENTERPRISES LTD Vs. CIT

Referred Judgements :-

JUDGEMENT

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