COMMISSIONER OF INCOME TAX CHENNAI Vs. LEELA DEVI

JUDGEMENT

(1.) These appeals, filed by the Revenue under Section 260A of the Income Tax Act, 1961, ('the Act' for brevity) are directed against the order dated 07.06.2019 made in ITA.Nos.2637 to 2648/Chny/2018 on the file of the Income Tax Appellate Tribunal, 'C' Bench, Chennai ('the Tribunal' for brevity) for the assessment years 2010-11, 2011-12, 2012-13, 2013-14.

(2.) The appellant-Revenue in all these appeals have raised the following substantial questions of law for consideration:

(3.) We have heard Mrs.R.Hemalatha, learned Senior Standing Counsel appearing for the appellant-Revenue.