COMMISSIONER OF INCOME TAX Vs. SOCCER INTERNATIONAL 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 Tribunal, Amritsar Bench, Amritsar passed in ITA No. 429/Asr/2008, asst. yr. 2005 -06, proposing to raise following substantial questions of law :

(2.) THE assessee was engaged in manufacturing and sale of inflatable balls and other sports items. The AO made addition to the declared income by disallowing labour charges incurred on production of sports goods claimed by the assessee. The CIT(A) upheld the claim of the assessee which has been affirmed by the Tribunal with the following observations :

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