COMMISSIONER OF INCOME TAX Vs. MYSODET PRIVATE LIMITED

JUDGEMENT

(1.) HEARD Mr. M. V. Seshachala, learned standing counsel for the IT Department, and Mr. G. Sarangan, learned senior advocate with Mr. S. Parthasarathy, learned counsel for the respondent.

(2.) IN this reference under s. 256(2) of the IT Act, 1961 (in short the "Act"), we are required to record our opinion on the following questions of law -

(3.) THE assessee questioned the said disallowance before the CIT(A). THE appellate authority found that the said disallowance was uncalled for, since according to him it was not for advertisement. THE appeal taken by the Revenue to the Tribunal proved futile, since the Tribunal also agreed with the view taken by the CIT(A).