DEPUTY COMMISSIONER OF INCOME TAX Vs. ASSAM TRIBUNE
LAWS(IT)-2000-9-34
INCOME TAX APPELLATE TRIBUNAL
Decided on September 12,2000

Appellant
VERSUS
Respondents

JUDGEMENT

- (1.) The department has filed this appeal for the assessment year 1989-90 against the order of learned Commissioner (Appeals) by which the learned Commissioner (Appeals) has deleted the addition of Rs. 5,66,845 made by the assessing officer on account of outstanding liabilities written off.
(2.) The assessee has filed the cross-objection justifying the order of the learned Commissioner (Appeals) in deleting the addition of Rs. 5,66,845. The assessee has also stated that the Commissioner (Appeals) was justified in holding that the assertion to the effect that the liabilities were not actually written off in the books of the assessment year 1990-91.
(3.) We have heard the learned representatives of the parties and have perused the orders of the authorities below.;


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