SUSHAMA BHATIA Vs. ITO, WARD 39 (4)

JUDGEMENT

(1.) THIS appeal, at the instance of the assessee, is directed against the order of the Commissioner of Income -tax (Appeals) -XXVIII, New Delhi dated 12.10.2009 for the assessment year is 2006 -07. The grounds of appeal are as given below: -

(2.) On the facts circumstances and as per the provisions of income tax acts the learned CIT (A) erred in confirming the addition of Rs. 7,08,043.00 on account of purchase made out of books by rejecting the revised stock reconciliation details filed before him.

(3.) THAT the appellant craves leave to add amend and/or alter the ground of appeal at a later stage."