I.T.O. Vs. ITESH KUMAR JAIN

JUDGEMENT

(1.) THIS appeal by the Department is directed against the order dated 29.11.2011 of ld. C.I.T -(A) -XX, Kolkata and pertains to A.Yr. 2008 -09.

(2.) THE only grievance of the department relates to the deletion of addition of Rs. 24,57,244/ - made by the AO on account of labour charges.

(3.) NOW the department is in appeal. The Sr. DR vehemently supported the order of the AO and reiterated the observations made in page 5 and 6 of the assessment order dated 30.12.2010.