COMMISSIONER OF INCOME TAX Vs. TIDEL PARK LIMITED

JUDGEMENT

(1.) These appeals have been filed by the revenue under Section 260A of the Income Tax Act, 1961 (the 'Act' for brevity), challenging the common order passed by the Income Tax Appellate Tribunal 'D' Bench, Chennai, in ITA Nos.691 & 692/MDS/2017 dated 12.07.2017, for the Assessment Years 2011-12 and 2012-13.

(2.) The Tax Case Appeals were admitted on 21.06.2019 on the following Substantial Questions of Law.

(3.) The question to be decided in this case is as to whether the tribunal was right in coming to the conclusion that the Assessing Officer has not recorded his mandatory satisfaction as required under Section 14A(2) of the Act.