BHARATH BEEDI WORKS PVT LTD Vs. STATE

JUDGEMENT

(1.) The appellant-assessee has preferred the present appeal by raising the following substantial questions of law:

(2.) We have heard Mr.Parthasarathi, learned counsel appearing for the appellant-assessee and Mr.K.V.Aravind, learned counsel for the respondent-revenue.

(3.) As such, we may not refer to the order of the Assessing Officer because the relevant portion of the reasoning of the assessing officer are already considered in the order of the CIT (Appeals). We may record that, the CIT (Appeals) has examined the rejection of the claim of the assessee for disallowance of the expenses to the extent of Rs.4 lakhs towards exempted income and has further observed at para.3.1(D) to 3.2(A) which reads as under: