- (1.) Heard Sri Suyash Agarwal, learned counsel for the assessee/appellant and Sri Gaurav Mahajan, learned counsel for the department.
(2.) This appeal filed under Section 260-A of the Income Tax Act, 1961 (hereinafter referred to as 'the Act') against the order dated 28.2.2017 of the tribunal relates to the assessment year, 2001-2002 .
(3.) The following two substantial questions of law arise for consideration in this appeal: (i) Whether the tribunal was legally justified in confirming the addition of Rs. 1,28,400/- on account of payment made in cash even though cash payment only up-to the limit of Rs. 20,000/- alone was permissible under Section 40 A (3) of the Act; and (ii) Whether the tribunal was justified in disallowing the expenses on account of after sale services and advertisement under Section 37 (1) of the Act merely for the reason that there was no agreement for the reimbursement of the said expenses to the supplier or manufacturer;