T.S.Sivagnanam, J. - (1.) We have heard Mr.M.P.Senthilkumar, learned counsel appearing on behalf of Mr.N.Quadir Hosein, learned counsel on record for the appellant and Mr.T.R.Senthilkumar, learned Senior Standing Counsel for the Revenue.
(2.) The appeal filed by the Revenue under Section 260A of the Income Tax Act, 1961 (for short, the Act) has been directed against the order passed by the Income Tax Appellate Tribunal dated 04.5.2007. The appeal has been admitted on 17.9.2008 on the following substantial question of law : "Whether, on the facts and circumstances of the case, the finding of the Tribunal is not perverse considering that the claim of loss of stock of time expired soft drinks and bad debts made in the revised return are within the parameters of Section 139(5) and also in view of the provisions of Section 143(2) of the Act."
(3.) The short issue, which falls for consideration, is as to whether the revised return filed by the assessee for the assessment year in question could have been refused to be accepted for the reasons assigned by the Assessing Officer.;