SARITA KANODIA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS appeal by assessee is arising out of revision order of CIT -IX, Kolkata in M No. CIT -IX/Kol/S.263 Proceeding/2013 -14/3255 -57 dated 21.03.2014. Assessment was framed by ITO, Ward -25(1), Kolkata u/s. 143(3) of the Income -tax Act, 1961 (hereinafter referred to as the "Act") for AY 2009 -10 vide his order dated 16.05.2011.

(2.) THE only issue in this appeal of assessee is against the order of CIT -IX, Kolkata passing revision order u/s. 263 of the Act on the following four points:

(3.) FOR that in the facts and circumstances of the case the order passed by the Learned Commissioner of Income Tax u/s. 263 of the Income Tax Act 1961 failed to consider that in the assessment proceedings the assessing officer had examined the issue relating to source of cash deposit in Public Provident Fund Account (wrongly mentioned by CIT as Rs. 70,00,000/ - actually is Rs. 70,000/ -) and hence the order passed by the CIT deserves to be quashed.