COMMISSIONER OF INCOME TAX Vs. K.R. USHASREE

JUDGEMENT

(1.) THIS income -tax appeal under s. 260A of the IT Act is filed against the orders passed by the Tribunal, Cochin Bench,

(2.) THE facts in nutshell are : The assessee is an exporter of cashew. During the relevant asst. yr. 1997 -98 the assessing authority had included in the total turnover the amount received as quality claim for imported raw nuts and local raw nuts purchased by the assessee.

(3.) AGGRIEVED by the said quantification made by the assessing authority, the assessee was before the first appellate authority. The first appellate authority has found that the quantification done by the assessing authority is unacceptable and, therefore, had allowed the assessee's appeal and had issued a further direction to the assessing authority to grant the claim made by the assessee.