PUSHPAK AUTO CENTRE Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THIS is an appeal by the assessee against the order dated 16.11.2007 of ld. CIT(A), Karnal.

(2.) FOLLOWING grounds have been raised in this appeal:

(3.) THAT while sustaining addition of Rs. 3,60,199/ - made by the Assessing Officer as additional income from Tanker, the Worthy CIT(A), Karnal has not considered the fact properly that entire diesel expenses made for plying of tanker are fully vouched and accounted for in the books and no defect was found in it.