INCOME TAX OFFICER Vs. MOHAN MEAKIN LTD.

JUDGEMENT

(1.) ON the facts and in the circumstances of the case, the CIT [Appeals] erred in not recording the reason as required mandatorily under ruler 46A [2] of the IT Rules.

(2.) ON the facts and in the circumstance of the case, the CIT [Appeals] erred in taking cognizance of the actuarial report before getting it examined by the expert.

(3.) ON the facts and in the circumstances of the case, the CIT [Appeals] erred in replying on the actuarial report which is based on surmises, conjectures and suppositions not supported by any material on record. On the facts and in the circumstances of the case, the CIT [Appeals] erred in admitting and relying on actuarial report while there can be no actuarial valuation regarding the liability for payment of leave salary.