SHRI PARTH SARTHI NAIDU,INDORE vs. THE ITO 2(4), INDORE

आदेश / O R D E R

PER KUL BHARAT, J.M: These cross appeals filed by the Assessee and by the Revenue are directed against the order of CIT(A)-I, Indore dated 06/12/2016 pertaining to assessment year 2008-09. 2. At the outset the Ld. Counsel for the assessee submitted that the Revenue’s appeal is not maintainable. In view of the tax effect being lower than the prescribed limit he has also filed income tax computation form issued by the Revenue where net tax payable by the assessee is Rs.19,21,480/- in respect of the appeal of the Revenue. Further it is requested that the under the instruction of assessee wishes to withdraw the appeal in ITANo.251/Ind/2017.

First, we take up Revenue’s appeal in ITA No.256/Ind/2017 for A.Y. 2008-09 The revenue has raised following grounds of appeal: “1. Whether in facts and in the circumstances of the case the ld. CIT(A) has erred in restricting the addition of Rs.44,38,345/- to Rs.13,13,782/- made by the AO by way of estimating the profit @ 4% of gross freight receipts at Rs.11,09,58,622/-, which was over and

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above the commission receipts Rs.31,24,563/- shown by the assessee in spite of numerous discrepancies pointed out by the AO in respect of figures reflected in the 26AS and actual receipts shown by the assessee. 2. Whether in the facts and in the circumstances of the case the ld. CIT(A) was justified in deleting the addition of Rs.13,15,011/- made by the AO on account of TDS receivables as income u/s 198 in spite of the fact that the amount of TDS certificates were not incorporated in Profit & Loss account. Whether in the facts and in the circumstances of the case the ld. CIT(A) was justified in deciding the appeal without establishing the facts of the case.

Now, we take up Assessee’s appeal in ITA No.251/Ind/2017 for A.Y. 2008-09 The assessee has raised following grounds of appeal:

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“That on the facts and circumstances of the case, the ld. CIT(A) erred in estimation of commission income At 4% on gross freight amount, which comes to Rs.44,38,345/- against the disclosed commission in profit and loss account of Rs.31,24,563/- without appreciating the facts of the case and submissions made before him.” 5. The assessee has filed a submission seeking withdrawal of the appeal. 6. The Ld. DR has no objection with the submission of the Ld. Counsel. 7. Having heard both the parties we dismiss assessee’s appeal in ITANo.251/Ind/2017 as withdrawn. 8. In the result, both appeals of the Revenue and Assessee i.e. ITA No. 256/Ind/2017 & ITA NO.251/Ind/2017 are dismissed.

Order was pronounced in the open court on 26 .07.2018.

Sd/- Sd/- (MANISH BORAD) (KUL BHARAT) ACCOUNTANT MEMBER JUDICIALMEMBER Indore; �दनांक Dated : 26/ 07/2018 Patel, P.S/.�न.स.

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Copy to: Assessee/AO/Pr. CIT/ CIT (A)/ITAT (DR)/Guard file. By order Private Secretary/DDO, Indore