LAWS(IT)-2015-1-104

ABDUL HAKIM KHAN Vs. INCOME TAX OFFICER

Decided On January 09, 2015

ABDUL HAKIM KHAN Appellant

V/S

INCOME TAX OFFICER Respondents

Referred Judgements :-

MANGLORE GANESH BEEDI WORKS VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
GUJARAT THEMIS BIOSYN LTD VS. JOINT COMMISSIONER OF INCOME TAX [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. VIKAS CHEMI GUM INDIA [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. PALWAL CO-OPERATIVE SUGAR MILLS LTD. [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal by the assessee against the order dated 05.01.2012 of ld. CIT(A) -XXVIII, New Delhi.

(2.) FOLLOWING grounds have been raised in this appeal:

(3.) THAT the Learned Assessing Officer has erred in law and facts by all together ignoring the books of accounts filed by the assessee.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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