PRINCIPAL COMMISSIONER OF INCOME TAX 2 vs. M/S SAI COMMERCIAL SERVICE

ITA-26-2017 (PRINCIPAL COMMISSIONER OF INCOME TAX 2 Vs M/S SAI COMMERCIAL SERVICE) 22-09-2017 Shri Sanjay Lal, Advocate for the appellant. Heard. This appeal has been preferred under Section 260-A of the Income Tax Act, 1961 challenging the order passed by the Commissioner (Appeals) and the Income Tax Appellate Tribunal in the matter of interfering with certain additions made by the Assessing Officer in the order of assessment pertaining to Assessment Year 2008-2009. Similar questions have been considered and answered against the Revenue in I.T.A. No.25/2017 decided on 20.02.2017. In view of the decision rendered in I.T.A. No.25/2017, there is no merit and substance in this appeal, same also stands dismissed. (S.K. SETH) JUDGE (SMT. ANJULI PALO) JUDGE @shish