COMMISSIONER OF INCOME TAX Vs. SSP LTD.

JUDGEMENT

(1.) THE Revenue has preferred this appeal under s. 260A of the IT Act, 1961 (for short, "the Act") against the order of proposing to raise following substantial questions of law :

(2.) DURING the assessment, the AO made additions on account of disallowance and also levied penalty on that ground. The CIT(A) deleted the penalty holding that mere disallowance was not a ground for levying penalty in absence of any concealment or giving of inaccurate particulars. This view has been upheld by the Tribunal by observing as under :

(3.) WE have heard learned counsel for the appellant.