ITO Vs. LAXMI ELECTRONICS

JUDGEMENT

(1.) THESE are cross appeals filed by Revenue and assessee against the order of Ld. CIT(A) dated 13.02.2013. The grounds of appeal taken by Revenue as well as by assessee are reproduced below:

(2.) THE Ld. CIT(A) erred in law and on facts in allowing the relief against the addition made in the case of unconfirmed sundry creditors without appreciating the facts that the notices U/S. 133(6) sent to the parties from whom so called confirmations were filed by the assessee were returned un - served with the postal remark that the partied are not known 'incomplete address'. Therefore the confirmations filed by the assessee are not reliable.

(3.) THAT in any view of the matter and in any case, the action of Ld. CIT(A) in confirming the disallowance of Rs. 5,20,550/ - u/s. 40(a)(ia) is bad in law and against the facts and circumstances of the case.