SANGEETHA JAIN Vs. ASSISTANT COMMISSIONER OF INCOME-TAX

JUDGEMENT

(1.) The appellant-assessee in ITA No.72 of 2010, is an individual. She filed the return of income for the asst. year 2000-2001, declaring the total income of Rs.2,16,540/-. The case was taken up for scrutiny. Questionnaire was issued. A reply was furnished. Thereafter, the Assessing Officer disallowed certain 'business expenses' as well as 'other expenses' as claimed in the profit and loss account of M/s. Maruthi Enterprises and M/s.Maruthi Business Centre.

(2.) The Assessing Officer computed the income of the appellant for the asst. year 2000-2001 as Rs.9,34,940/- and passed an assessment order.

(3.) Insofar as the appeal in ITA No.120 of 2010 is concerned, the appellant-assessee filed the return of income for the asst. year 2001-2002 declaring the total income of Rs.1,15,138/-. The case was taken up for scrutiny. No reply was furnished, inspite of Notice issued under Section-148 of the Income tax Act. The expenses claimed were disallowed by the Assessing Officer. Thereafter, the Assessing Officer computed the total income at Rs.6,57,580/-. Aggrieved by the same, an appeal was preferred before the Commissioner of Income Tax (Appeals), which was dismissed.