RAMNATH SANTU ANGOLKAR Vs. DEPUTY COMMISSIONER OF

JUDGEMENT

(1.) Mr.V.Chandrashekar, learned Senior counsel for the assessee and Mr. Tulajappa Kalaburagi, learned counsel for the revenue.

(2.) These appeals under Section 260A of the Income Tax Act, 1961 (hereinafter referred to as Act) have been filed by the assessee which was admitted by a Bench of this Court on 28.08.2013 on following substantial questions of law.

(3.) Facts leading to filing of these appeals briefly stated are that the appellant is an individual and deals in the business of real estate and is engaged in the activity of providing service to land owners for getting compensation in case of land acquisition for promoting housing schemes, land development and selling of plot on behalf of owners on commission or service charges.