ASSTT. COMMISSIONER OF INCOME TAX Vs. BIRENDER SINGH

JUDGEMENT

(1.) THE Revenue has filed the present appeal against the impugned order dated 14/8/2013 passed by the Ld. Commissioner of Income Tax (Appeals) -XXVIII, New Delhi on the following grounds: -

(2.) THE facts narrated by the revenue authorities are not disputed by both parties, therefore, no need to repeat the same for the sake of convenience. The AO completed the assessment u/s. 143(3) r.w.s. 145(3) of the Income Tax Act, 1961 on 23.12.2011 and made the various additions.

(3.) NOW the Revenue is aggrieved against the impugned order and filed the present appeal before the Tribunal.