CIT Vs. H A MANAGEMENT CONSULTANTS PVT LTD

JUDGEMENT

(1.) THE Revenue in its appeal while challenging the order of the Income Tax Appellate Tribunal (ITAT) dated 04.11.2011 in ITA No.1852/DEL/2011, urged that the Tribunal fell into error in upholding the deletion of certain amounts which had been directed originally by the Assessing Officer (AO) in the assessment orders passed on 18.12.2008.

(2.) THE brief facts of the case are that for the assessment years 2006-07, while considering the returns of the assessee, the AO formed an opinion that the assessee had taken unsecured loan to the extent of Rs. 41,50,000/-.

(3.) THE Appeal is accordingly dismissed.