ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, BELAGAVI, BELAGAVI vs. M/S VEGA AVIATION PRODUCTS PVT LIMITED, BELAGAVI
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Income Tax Appellate Tribunal, PANAJI BENCH “DB”, PANAJI – VIRTUAL COURT
Before: SHRI MANISH BORAD & SHRI VINAY BHAMORE
PER VINAY BHAMORE, JM: This appeal filed by the Revenue is directed against the order dated 23.04.2025 passed by Ld. CIT(A)-2, Panaji [‘Ld. CIT(A)’] for the assessment year 2017-18. 2. The Revenue has raised the following grounds of appeal :- “1. Whether, on the facts and in the circumstances of the case, the CIT(A) was right in Law in estimating the profit @ 5% of the unaccounted sales of Rs.4,87,68,333/- made to M/s. Vega Auto
2 Accessories Private Limited whereas, profit on unaccounted sales of Rs. 15,90,449/- was estimated @ 15% in the same Order.
Whether, on the facts and in the circumstances of the case, the CIT(A)
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