O.K. Narayanan, A.M. - (1.) THESE two block assessment appeals are filed by the Revenue and assessee respectively. THESE cross-appeals are filed against the order passed by the CIT(A), Thane, on 22nd Jan., 2001, and arise out of the block assessment completed under Section 158BC of the IT Act, 1961.
(2.) The contentions raised by the Revenue as well as the assessee in these cross-appeals, relate to the various additions made by the AO. Those items can be dealt with separately. Therefore, we are considering these cross-appeals for the sake of convenience and clarity, one by one. First we will consider the appeal filed by the Revenue.
(3.) THE first issue raised by the Revenue in its appeal relates to the addition of Rs. 6 lakhs made by the AO and deleted by the CIT(A).;