COMMISSIONER OF INCOME TAX CENTRAL-III, R.NO.109, AAYAKAR BHAVAN, M. K. ROAD, MUMBAI - 400 020 Vs. M/S. LAVANYA LAND PVT. LTD., DRONAGIRI HSG. COMPLEX, BUILDING NO.GH10, FLAT NO. 2, GR. FLOOR, SECTOR 30, POST BOKADVIRA VILLAGE, URAN TALUKA, RAIGAD DISTRICT, NAVI MUMBAI - 400 072

JUDGEMENT

(1.) These Appeals by the Revenue challenge the order passed by the Income Tax Appellate Tribunal, Mumbai in Income Tax Appeal No. 8228/Mum/201

(2.) Income Tax Appeal No. 72 of 2014 concerns the Assessment Year 2009-2010.

(3.) Mr. Anil Singh, Learned Additional Solicitor General appearing on behalf of the Revenue in support of these Appeals, would submit that the questions proposed by the Revenue at page nos. 6 to 9 of the paper book of Income Tax Appeal No. 72 of 2014 are substantial questions of law and hence, the Appeal deserves to be admitted.