P. ARUNA KUMARI PATRO Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) The present appeal arises from an order dtd. 30/4/2009 passed by the Income Tax Appellate Tribunal, Cuttack Bench, Cuttack (ITAT) dismissing the Appellant's appeal in ITA No.305/CTK/2007 for the Assessment Year (AY) 2004-05.

(2.) While admitting this appeal on 10/11/2009, this Court framed the following questions of law for consideration:

(3.) Mr. T.K. Satapathy, learned Senior Standing Counsel for the Respondent (Department) points out that as regards the issue concerning Sec. 147 of the Income Tax Act, 1961 (IT Act), the Assessee should be precluded from urging its since before the ITAT, he did not press it. He points out that the Assessee also did not press the issue regarding disallowance of Rs.2,76,167.00 under Sec. 40A (3) of the IT Act.