COMMISSIONER OF INCOME TAX Vs. PUNEET UDYOG

JUDGEMENT

(1.) THE revenue has preferred this appeal under Section 260A of the Income Tax Act, 1961 (for short, "the Act") against the order dated 8.8.2008 passed by the Income Tax Appellate Tribunal, Delhi Bench "F" New Delhi in ITA No. 3410/D/2006 for the Assessment Year 2001 -02, proposing to raise the following substantial questions of law:

(2.) THE assessee is a soap manufacturer. The Assessing Officer disallowed claim of the assessee on account of fuel and firewood expenses and also on account of inward and outward freight expenses. On appeal, the addition made by the Assessing Officer was ordered to be deleted and the said view was upheld by the Tribunal. On issue of fuel and firewood expenses, it was observed:

(3.) THE concurrent findings recorded by the CIT(A) as well as the Tribunal are based on appreciation of evidence.