LAWS(DLH)-2015-4-227

CIT CENTRE CIRCLE -22 Vs. KOHINOOR FOODS LTD.

Decided On April 20, 2015
Cit Centre Circle -22 Appellant
V/S
Kohinoor Foods Ltd. Respondents

JUDGEMENT

(1.) Issue notice. Mr. Salil Kapoor, Advocate accepts notice on behalf of assessee.

(2.) These appeals are arise out of the common orders dated 21st July, 2014 passed by the Income Tax Appellate Tribunal (ITAT) in ITA Nos. 3688/del./2012, 3689/del./2012, 3690/del./2012, 3691/del./ 2012 and 3867/del./2012.

(3.) The question in all these appeals is the acceptance of the assessee's appeals with respect to rejection of books of accounts and addition of 1% G.P. on uniform basis for AY 2002-2003 to 2007- 2008.