COMMISSIONER OF INCOME TAX Vs. SAMBHAV TEXTILES LTD.

JUDGEMENT

(1.) THIS appeal has been preferred by the assessee under s. 260A of the IT Act, 1961 (for short, "the Act") against the order the following substantial questions of law :

(2.) IN the course of assessment, the AO made addition on the basis of alleged unaccounted sales. On appeal, the CIT(A) deleted the addition with the following observations :

(3.) WE have heard learned counsel for the appellant.