MALHAN BUILDERS Vs. DY. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THESE cross appeals arise from the order dated 26 -6 -2002, of the learned Commissioner (Appeals) -III, New Delhi, for the block period 1 -4 -1989, to 27 -7 -1999, setting out the grounds as under : assessed's grounds :

(2.) (a) That, on the facts and in the circumstances of the case the Hon'ble Commissioner (Appeals) has erred in confirming the addition of Rs. 9,36,000 and Rs. 7,62,000, based on the valuation report of property No. B -42, Panchsheel Enclave, New Delhi, sold to Dr. Praveen Khilnani and Shri Amarjeet Singh, respectively.

(3.) THAT , on the facts and in the circumstances of the case, the Hon'ble Commissioner (Appeals) has erred in confirming the addition of Rs. 14,30,349 being addition made by the learned assessing officer on account of investment in various bank FDRs and interest thereon during the assessment years 1990 -91 to 1992 -93.