COMMISSIONER OF INCOME TAX Vs. ITTINA PROPERTIES

JUDGEMENT

(1.) THE assessee in all these 4 cases is one and the same and the assessment order relates to 4 assessment years. As the Tribunal has disposed of all the appeals before it by a common order, they are taken up for consideration together and also disposed of by a common order.

(2.) THE Revenue has raised the following 4 substantial questions of law:

(3.) INSOFAR as question Nos. 1 and 2 are concerned, this court in the case of THE CHIEF COMMISSIONER OF INCOME TAX -III and ANR. VS. M/S. SARVA EQUITY PVT. LTD. in ITA Nos. 322/12 and connected matters decided on 8/1/2014, has held as under: