GHANTA VIJAYA BHASKAR Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THE aforesaid appeal of the assessee is directed against order dated 30/10/2013 passed by ld. CIT -VI, Hyderabad u/s. 263 of the Act pertaining to AY 2010 -11.

(2.) THE effective grounds raised by assessee are as under:

(3.) THE ld. CIT ought to have seen that the amount paid towards incentives is an allowable expenditure and the AO rightly allowed such amount as the amount spent is inextricably connected with the business activity of the appellant.