COMMISSIONER OF INCOME TAX Vs. ADITYA BUILDERS

JUDGEMENT

(1.) THIS appeal filed under section 260A of the Income -tax Act, 1961 ("the Act") challenges the order dated February 6, 2013 (Aditya Builders v. CIT (Admn.) : [2013] 25 ITR (Trib) 77 (Mumbai)), passed by the Income -tax Appellate Tribunal ("the Tribunal"). The assessment year involved is the assessment year 2007 -08.

(2.) THE Revenue has raised following questions of law for our consideration:

(3.) ON March 27, 2012, the Commissioner of Income -tax (the "Commissioner") in exercise of his powers of revision under section 263 set aside the order dated July 13, 2009, of the Assessing Officer and directed him to recompute the income of the respondent -assessee in respect of the Link Corner Project by applying the percentage completion method. However the profits disclosed by applying the project completion method in the case of Gym View Project was not disturbed.