DEPUTY COMMISSIONER OF INCOME TAX Vs. VIJAY SALES

JUDGEMENT

(1.) CHALLENGING the orders dated January 18, 2012, November 19, 2010 and October 16, 2012 of the Commissioner of Income -tax (Appeals) -29, the Assessing Officer (AO) has raised following grounds of appeal for the assessment years (AYs.) 2007 -08, 2008 -09 and 2009 -10 respectively:

(2.) ON the facts and circumstances of the case and in law, the learned Commissioner of Income -tax (Appeals) has erred in deleting the addition of Rs. 6,05,548 made by the Assessing Officer on account of commission received without appreciating the fact that the assessee is following mercantile system of accounting and therefore the commission received by the assessee is liable to be accounted for the year when related sales have been affected and not in any subsequent years.

(3.) THE appellant craves leave to amend or alter any ground or add a new ground which may be necessary."