- (1.) ITA No, 436 of 1995 by the assessee is directed against the order of the Commissioner (Appeals), Varanasi, dated 21-12-1994, for the assessment year 1991-92. ITA No. 738 of 1998 by the revenue is directed against the order of the Commissioner (Appeals), Varanasi, dated 16-1-1998 for the assessment year 1992-93.
(2.) One of the issues in the assessee's appeal is connected with the departmental appeal, therefore, both were heard together and we dispose of the same by this common order. ITA No. 436 of 1995 : 3. This appeal by the assessee is filed on six grounds of appeal. However, we take all the grounds separately for the purpose of disposal of this appeal. Ground Nos. 1 & 3: "1. Because the Courts below erred in sustaining addition of Rs. 1,55,000 as unexplained deposits whereas the parties have trade account with the applicant and they have debit balance with us. The applicant had to credit the amount in the respective party account but it was separately credited to the parties security account.
(3.) Because the Courts below erred in wrongly and illegally confirming the deposit of Rs. 1,55,000.";