SIDDHARTH EXPORT Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of. ITA 917/2019 and CM. APPLs. 46334-46335/2019

(3.) The present appeal under Section 260A of the Income Tax Act, 1961 (hereinafter the Act) is directed against the common order dated 26.06.2018 (hereinafter the impugned order) passed by the Income Tax Appellate Tribunal in Appeal (s) No. 7700/2017 for AY-2013-14 and 7752/2017 for AY-2014-15.