This is an assessee's appeal under Section -A of the Income Tax Act hereinafter called as 'Act' assailing the order of the Income Tax Appellate Tribunal Lucknow Bench 'A' Lucknow ... hereinafter called as 'Tribunal' dated affirming the order of the CIT A as far as regarding addition out of sundry creditors to the extent of Rs lacs and disallowance of of the labour charges