Narendra Kumar Jain, J. - (1.) HEARD learned counsel for the appellant. This income -tax appeal is directed against order dt. 20th Jan., 2012 passed by Tribunal, Jaipur Bench 'A', Jaipur, whereby, appeal preferred by Revenue/appellant, against order of CIT(A), has been dismissed.
(2.) BRIEF facts of the case are that respondent/assessee was engaged in the business of manufacturing and export of gems and silver jewelries .The assessee claimed deduction under s. 10A of the IT Act, which was disallowed by AO, CIT(A), on an appeal preferred on behalf of assessee, allowed the exemption, claimed by the assessee and set aside the order of AO. Thereafter, Department preferred an appeal before the Tribunal, which has been dismissed. Thereafter, Department has preferred this appeal. Submission of learned counsel for the appellant is that AO rightly disallowed the claim of exemption made by assessee. The CIT(A) as well as Tribunal both committed an illegality in setting (aside) the order of AO.
(3.) WE have considered submissions of learned counsel for the appellant and examined the impugned order of Tribunal as well as orders passed by CIT(A) and also the AO.;