THE INCOME TAX OFFICER Vs. LOTUS DEVELOPERS

JUDGEMENT

(1.) THIS appeal filed by the Revenue is against the order of CIT(A) -V, Pune dated 08.10.2013 relating to assessment year 2011 -12 against order passed under section 201(1)/201(1A) of the Income -tax Act.

(2.) THE Revenue has raised the following grounds of appeal: - -

(3.) THE appellant craves leaves to add, alter or amend any or all the grounds of appeal."