- (1.) Heard learned counsel for the appellants.
(2.) This Income Tax Appeal has been filed by Revenue, challenging the order of Income Tax Appellate Tribunal, Jaipur Bench 'B', Jaipur, whereby appeal of Revenue, against order of Commissioner of Income Tax (Appeals), was dismissed and appeal of the assessee was allowed.
(3.) The appeal arises from the Assessment Order dated 24th March, 2006 for Assessment Year 2003-04. Being aggrieved with the Assessment Order, the assessee filed an appeal. The appellate authority i.e. Commissioner of Income Tax (Appeals)-I, Jaipur vide its order dated 28th February, 2008 decided the first issue, relating to trading addition of Rs. 2 Lacs, against asseee, second issue, relating to addition of Rs.18,81,779/-, in favour of assessee. So far as charge of interest is concerned, it was directed that the same be recalculated.;