DCIT Vs. NORTHERN CONSTRUCTION

JUDGEMENT

(1.)

(2.) THIS appeal is preferred by the Revenue against the order of the ld. CIT(A), inter alia, on the following grounds: -

(3.) THE Ld. CIT(A) has erred in law & on facts of the case in estimating the net profit at 5% as against 10% estimated by the A.O. without appreciating the fact that the case was selected through CASS being a suspected refund case, and the assessee could not substantiate its claim by producing cogent evidence in support of payments made for purchase of materials and wages, which has a direct nexus with huge refund claimed by the assessee.