learned CIT(Appeals) who has very exhaustively passed the impugned order in 60 pages and considered all the submissions of the assessee in the tabulated form and otherwise, which need not to be repeated again for the sake of brevity. However, learned CIT(Appeals) partly allowed assessee's appeal confirming the addition only to the extent of Rs.71,44,045/- as against addition of Rs.91,06,669/-. 4. Assessee is in appeal before the Tribunal on the following grounds : "1.Because in any view, th

ITAT Agra Bench

SUSHIL KUMAR CHAUHAN,CHAUBEY JI KA PATHAK, KINARI BAZAR, AGRA vs DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE, AGRA, SANJAY PLACE, AGRA

SHASHANK BULLION PVT. LTD.,MOTI KATRA, AGRA vs DCIT, CENTRAL CIRCLE, AGRA, CENTRAL CIRCLE, AGRA

SHASHI SOGANI,AGRA vs DCIT, CIRCLE-1(1)(1),, AGRA

MOHD RIZWAN ANSARI,ALIGARH vs ITO WARD 4(1)(3), ALIGARH

SHRI 1008 DIGAMBAR JAIN ATISHAY KSHETRA PAPOURA JI,TIKAMGARH vs INCOME TAX OFFICER - EXEMPTION WARD, GWALIOR

NARENDRA KUMAR ,AGRA vs PR. CIT-1, AGRA

ASSTT. COMMISSIOENER OF INCOME TAX, CIRCLE-2(1)(1) AGRA, SANJAY PLACE AGRA vs MAMTA AGARWAL, BHAGWATI INTERNATIONAL

MANGAL SEN,KHAIR ROAD NAGLA MASANI, ALIGARH vs INCOME-TAX OFFICER, WARD 4(1)(3), ALIGARH, MARRIS ROAD, ALIGARH

MANGAL SEN,KHAIR ROAD NAGLA MASANI, ALIGARH vs INCOME-TAX OFFICER, WARD 4(1)(3), ALIGARH, AAYAKAR BHAWAN, ALIGARH

RANJANA GUPTA,ETAWAH (UP) vs ASSISTANT COMMISSIONER OF INCOME TAX, AGRA

INCOME TAX OFFICER, AGRA vs VIKASH GOYAL, AGRA

SHAMBHU DAYAL MISHRA,FARRUKHABAD vs ITO WARD 4(2)(2) FARRUKHABAD, FARRUKHABAD

KRISHNA KANT GAUTAM,MORENA vs INCOME TAX OFFICER, WARD-1, MORENA, MORENA

SONAL JAIN,SHIKOHABAD vs ITO WARD 2(2)(2)FIROZABAD, FIROZABAD

AGRA SHINE FOOTWEAR,AGRA vs ITO, WARD-2(1)(1), AGRA

AGRA SHINE FOOTWEAR,AGRA vs ITO, WARD-2(1)(1), AGRA

SUNITA TIWARI,MATHURA vs ITO, WARD-1(3)(1), MATHURA

OSHO ASSOCIATES,GWALIOR vs JCIT, GWALIOR

SUNIL KUMAR SRIVASTAVA,AURAIYA vs ACIT CIRCLE-1, AGRA

SH SANJAY BANSAL ,MORENA vs A.C.I.T (CENTRAL), GWALIOR