CANNON INDUSTRIES PVT. LTD. Vs. DCIT

JUDGEMENT

(1.) THESE three appeals by the assessee are directed against three separate orders of CIT(A) for A.Y. 2006 -07, 2007 -08 and 2008 -09 respectively. For the A.Y. 2006 -07, the assessee has raised following concise grounds: -

(2.) Ground no. 1 is general in nature and the same is not pressed by the assessee. Accordingly no finding is required in respect of ground no. 1 and the same is dismissed as not pressed.

(3.) Ground nos. 2 and 3 are regarding addition on account of bogus purchases from eleven parties.