COMMISSIONER OF INCOME TAX Vs. BOMBAY PIPE TRADERS

JUDGEMENT

(1.) IN this reference under S. 256(1) of the IT Act, 1961 ("the IT Act"), at the instance of the CIT of Vidarbha and Marathwada, Nagpur, the following question needs to be answered :

(2.) THE assessee M/s Bombay Pipe Traders, Nagpur, returned an income of Rs. 54,447 for the asst. yr. 1971 72. The ITO made additions to the tune of Rs. 16,993 on account of defects in the account books. He also made the following four additions on specific grounds Specifically in respect of the above four additions, namely, of Rs. 2,000, Rs. 1,037, Rs. 2,034 and . Rs.

(3.) TO conclude, we answer the question in the negative and against the Revenue. No order as to costs. *****