SAHA ENTERPRISE Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THIS appeal by assessee is arising out of order of CIT(A) -XXXVI, Kolkata in Appeal No. 252/CIT(A) -XXXVI/Kol/Wd.2(3),HG/13 -14 dated 30.09.2014. Assessment was framed by ITO, Ward -2(3), Hooghly u/s. 143(3) of the Income -tax Act, 1961 (hereinafter referred to as the "Act") for AY 2010 -11 vide his order dated 30.03.2013.

(2.) THE first issue in this appeal of assessee is against the order of CIT(A) confirming the action of AO in making addition of Rs. 31,86,500/ - being unexplained cash credit u/s. 68 of the act. For this, assessee has raised following ground Nos. 2, 3 and 4:

(3.) FOR that on the facts of the case the Ld. CIT(A) was wrong in not considering the fact that the advance made by the farmers for booking of potato seeds and all those persons have taken delivery of potato seeds later on against Sales bills, as such his finding is completely arbitrary unjustified and baseless."