PRINCIPAL COMMISSIONER OF INCOME TAX Vs. KIRAN JEWELLERY

JUDGEMENT

(1.) Since the questions of law as proposed by the Revenue in all the captioned tax appeals are the same, those were heard analogously and are being disposed of by this common order.

(2.) For the sake of convenience, the Tax Appeal No.818 of 2019 is treated as the lead appeal.

(3.) This tax appeal under Section 260A of the Income Tax Act, 1961 (for short "the Act, 1961") is at the instance of the Revenue and is directed against the order passed by the Income Tax Appellate Tribunal, Surat Bench, Surat in the ITA No.193/Srt/2017 for the A.Y.2011-12.