COMMISSIONER OF INCOME TAX Vs. SATISH KUMAR ARORA

JUDGEMENT

(1.) This appeal has been preferred by the revenue under Section 260-A of the Income Tax Act, 1961 (for short, "the Act") against the order dated 1.4.2009 of the Income Tax Appellate Tribunal, Delhi in I.T.A. No. 3579(Del)/2008 for the assessment year 2004-05 proposing to raise following substantial question of law:

(2.) By order passed today in I.T.A. No. 633 of 2009 CIT v. Shri Satish Kumar quantum appeal of the revenue has been dismissed. Appeal against setting aside of penalty does not survive.

(3.) Accordingly, the appeal is dismissed.