ACIT-1 Vs. ALLIED EXIMS

JUDGEMENT

(1.) THIS appeal is preferred by the Revenue against the order of the ld. CIT(A), inter alia, on various grounds, which are as under: -

(2.) THE Ld. Commissioner of Income Tax (Appeals) -II, Kanpur has erred in law and on facts in deleting the addition of Rs. 20,00,000/ - made by the Assessing Officer on account of penalty paid to KESCO for theft of electricity without appreciating the facts brought on record by the Assessing Officer during the assessment proceedings.

(3.) THAT the order of the Ld. CIT (A) -II, Kanpur dated 27.07.2011 needs to be quashed and the order dated 03.12.2008 passed by the Assessing Officer be restored.