Hari Om Maratha, J.M. - (1.) THIS appeal has been filed by the assessee against the order of CIT(A), dt. 9th Oct., 1996, pertaining to asst. yr. 1994-95.
(2.) At the time of hearing, Shri U.C. Jain was present on behalf of the assessee. Shri D.R. Zala was present on behalf of the Department. The facts in brief are that the assessee is an individual deriving income from plying of trucks. In addition to the above, the assessee also derived income from running of taxi car and house property. The assessee filed return of income for the previous year ended on 31st March, 1994, declaring an income of Rs. 46,750 from all the sources. The assessee computed this income at Rs. 1,64,800. The AO estimated the income from plying of trucks by applying the provisions of Section 44AE of the IT Act, 1961 (hereinafter referred to as 'the Act') and also included sale proceeds of scraps separately. The assessee is aggrieved against the addition of an amount of Rs. 26,800 which is the value of the sale proceeds of the scraps.
(3.) WE have heard the rival representatives and have perused the evidence on record.;