COMMISSIONER OF INCOME TAX DELHI II vs. L.T.OVERSEAS P.LTD.

IN THE HIGH COURT OF DELHI AT NEW DELHI . 24.09.2008 . Present: Mr R.D.Jolly for the appellant. . +ITA No.1103/2008 . This appeal is directed against the order dated 19.10.2007 passed by the Income Tax Appellate Tribunal in respect of the assessment year 2001-02. The question before the Tribunal which has been raised in the appeal preferred by the appellant was whether the Commissioner of Income Tax (Appeals) was justified in deleting the penalty of Rs.46,56,733/- imposed by the Assessing Officer under Section 271(1)(c). The Tribunal, as a finding of fact, has concluded that the Commissioner of Income Tax (Appeals) was justified in deleting the penalty and that there was full disclosure of all the relevant material. No substantial question of law arises for our consideration. The appeal is dismissed. . . BADAR DURREZ AHMED, J . . RAJIV SHAKDHER, J September 24, 2008 mb . . 9 .