COMMISSIONER OF INCOME TAX Vs. MAHESH KUMAR

JUDGEMENT

(1.) The present two appeals have been filed under Section 260A of Income Tax Act, 1961 (for brevity "Act, 1961") challenging the order dated 25th June, 2009 passed by the Income Tax Appellate Tribunal (in short "Tribunal") in ITA Nos. 1785/Del/2008 and 1042/Del/2008, for the Assessment Year 2004-2005.

(2.) It is pertinent to mention that by the impugned order, the appeal of the assessee was allowed whereas cross-appeal of the revenue was dismissed. Since both the appeals have been decided by a common judgment, the present appeals are also being disposed of by a common order.

(3.) The relevant fact of the present case are that the respondentassessee had purchased two properties bearing Plot Nos. 218 and 219 in Block B, Sector 8, Bagdolla residential Scheme, Dwarka, Delhi for 2,00,000/- and 3,00,000/- respectively.