COMMISSIONER OF INCOME TAX Vs. RAJNISH AHUJA

JUDGEMENT

(1.) THE present appeal under Section 260A of the Income Tax Act, 1961 (for short 'the Act') is directed against an order dated 22.08.2012 passed by the Income Tax Appellate Tribunal, Chandigarh (for short 'the Tribunal') arising out of the assessment year 2006 -07. The Revenue has framed the following substantial question of law: -

(2.) THE assessee filed his return of income on 09.10.2006 showing the income of Rs.5,12,954/ -. The Assessing Officer vide its order dated 06.11.2008 made addition of Rs.60,72,118/ - on account of profit at the rate of 15 percent in respect of the sales made to sister concerns, on account of difference in rate of sale as compared to non -sister concerns.

(3.) WE do not find that the findings recorded by the Tribunal, raise any substantial question of law. The assessee has not violated any provision of law while making sales to its sister concerns at lesser rate that to non sister concerns. No interference is called for by this Court in the present appeal. Dismissed.