AMOL C. SHAH (HUF) Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Having cegacd to the issue involved in the pcesent appeal we ace of the view that the appeal can be disposed of at the admission stage itself. Thecefoce, as agceed to by leacned counsel foc the pacties, notice is made cetucnable focthwith and the mattec is taken up foc fnal disposal.

(2.) Heacd Mc.Rajeev Waglay, leacned counsel foc the appellant- assessee and Mc.Sham Walve, leacned standing counsel, cevenue foc the cespondent.

(3.) This appeal undec Section 260A of the Income Tax Act, 1961 ("the Act" foc shoct) has been pcefecced by the assessee against the ocdec dated 24.08.2016 passed by the Income Tax Appellate Tcibunal, Mumbai Bench "A", Mumbai ("Tribunal" foc shoct) in ITA No. 4511/Mum/2016 foc the Assessment Yeac 2009-10.