Vinod Kumar Misra, J. - (1.) The Principal Commissioner of Income Tax -1, Kanpur has preferred Appeal No. 16 of 2016 under Sec. 260 -A of the Income Tax Act, 1961 against the judgment and order dated 20.8.2015 passed in I.T.A. No. 86/LKW/2012 (Assessment Year 2006 -07) and Appeal No. 15 of 2016 under Sec. 260 -A of the Income Tax Act, 1961 against the judgment and order dated 20.8.2015 passed in I.T.A. No. 54/LKW/2012 (Assessment Year 2005 -06) passed by Income Tax Appellate Tribunal, Lucknow Bench "B", Lucknow.
(2.) Heard learned counsel for the appellants and perused the impugned judgment dated 20.8.2015 passed by the Income Tax Appellate Tribunal, Lucknow Bench "B", Lucknow.
(3.) The common facts of these two appeals are that Rs. 36 lacs were added in the assessment year 2005 -06 while Rs. 55,83,300/ - were added in the assessment year 2006 -07 on the basis of the statement of Prakash Chandra Bhutoria and computer printouts (three in number) found during the course of search and seizure operation taken place on 6.5.2005 at Kolkata on Bhutoria Group premises.;