CIT Vs. ANOOP GUPTA

JUDGEMENT

(1.) THE Revenue is aggrieved by an order of the Income Tax Appellate Tribunal (ITAT) dated 6th May, 2011 whereby the Appeal of the assessee against the order of the Ld. CIT (Appeals), was allowed.

(2.) THE question of law sought to be raised by the Revenue in this case is which is the correct assessment year i.e. whether it is 2006- 2007 or 2009-2010, for fixing the income of Rs.55,19,650/- .