(1.) THIS is an appeal filed by the assessee aggrieved by the order dated 20th January, 2010 in I.T.A.No.703(Coch)/2008 on the file of the Income Tax Appellate Tribunal, Cochin Bench.
(2.) THE assessee supplied 100 Metric Tonnes of Black Tea to Iraq. We must state here that whether the purchaser is Government of Iraq or a private party is not clear from the record. THE transaction is descried as export to Iraq in the assessment order. It appears that the said export was made under a scheme known as "Oil for Food Programme" monitored by the United Nations. We are also aware of neither the details of the scheme nor what is meant by the expression 'monitored'. Be that as it may, in the process of the above mentioned supply, the appellant claimed certain deductions from the total income of the appellant on the ground that the deductions so claimed represent the selling commission.
(3.) EVEN otherwise, the memorandum of appeal does not disclose any substantial question of law which falls for consideration of this Court in exercise of our jurisdiction under Section 260A of the Income Tax Act. The memorandum of appeal states in this regard as follows: