INCOME TAX OFFICER, WARD-2 Vs. VOKKALIGARA SANGHA

JUDGEMENT

(1.) THESE appeals by Revenue are directed against the common order of the CIT (Appeals), Mysore dt. 20.8.2013 for Assessment Years 2005 -06 to 2009 -10. Since common issues are involved, the same were heard together and are being disposed off by way of this common order.

(2.) THE facts of the case, briefly, are as under: -

(3.) FOR these and such other grounds that may be urged at the time of hearing, the order of the CIT (Appeals) be set aside and that of the Assessing Officer be restored."