DY. CIT-6 Vs. HANS METALS PVT. LTD.

JUDGEMENT

(1.) THIS appeal is preferred by the Revenue against the order of the ld. CIT(A), inter alia, on various grounds, which are as under: -

(2.) THAT the Commissioner of Income tax (A) has erred in law and non facts in deleting the addition of Rs. 1,05,00,000/ - made u/s. 68 without appreciating the fact that the assessee did not file the confirmation of deposits/loan/transactions during the assessment proceedings nor produced the depositor before the A.O. as desired by him.

(3.) THAT the Commissioner of Income Tax (A) has erred in law and on facts in deleting the addition of Rs. 42,35,231/ - made u/s. 41(1) without appreciating the fact that the assessee was unable to file confirmation of accounts and to prove the genuineness of the transactions before the A.O. The Commissioner of Income (A) has admitted the additional evidence in contravention of rule 46A.