R.C.GOEL Vs. COMMISSIONER OF INCOMETAX

JUDGEMENT

(1.) Issue Notice. Mr. N.P. Sahni, Sr. Standing Counsel accepts notice on behalf of Revenue.

(2.) ADMIT. With consent of counsel for the parties, the appeal is heard finally.

(3.) The question of law which arises for consideration in this case is "whether the ITAT erred in confirming the disallowance of expenditure to the tune of Rs.27, 48, 860/- made by the AO under Section 40A (3)?"