ASHOK KUMAR,J. - (1.) Heard Sri Krishna Agarwal, learned counsel appearing on behalf of the appellant. No one is present on behalf of the respondent.
(2.) The present appeal has been filed against the judgment and order dated 06.06.2013 passed by the Income Tax Appellate Tribunal in ITA No. 114/Lkw/2011 for the assessment year 2005-2006.
(3.) The brief facts of the case are that the assessee company is in the business of Iron Alloys Steel, MS Ingots as in the past. The assessee company has also shown the interest income and profit from sale of shares during the year of consideration.;