Naresh Kumar Verma, Meerut vs. ITO, Ward-2(1), Meerut
In the result, the appeal filed by the assessee is partly allowed for statistical purposes
ITA 5751/DEL/2018[2010-11]Status: DisposedITAT Delhi07 Oct 2021AY 2010-11
Bench: Shri R.K. Pandaassessment Year: 2010-11 Naresh Kumar Verma, Vs. Ito, C/O Vinod Kumar Goel, Ward-2(1), 282, Boundry Road, Meerut. Civil Lines, Meerut. Pan: Acjpv7188D (Appellant) (Respondent) Assessee By : Shri Vinod Kumar Goel, Advocate Revenue By : Shri Rajesh Kumar Dhanesta, Sr.Dr Date Of Hearing : 26.07.2021 Date Of Pronouncement : 07.10.2021 Order
For Appellant: Shri Vinod Kumar Goel, AdvocateFor Respondent: Shri Rajesh Kumar Dhanesta, Sr.DR
Section 139(9)(f)Section 147Section 148
appellant. The AO as made addition of Rs. 29,85,045/- by depending upon on a specific provision of law wherein, as per section 139(9)(f) assessee is required to furnish the amount of gross receipts, gross profit, expenses and net profit of the business or profession ... assessee is totally misconstrued on facts.
The sum and substance of the matter is that the appellant has not followed the provisions of section 139(9)(f) of the IT Act and has not provided the requisite detail either during assessment or during the present appeal proceedings.
It is pertinent
