THYROCARE TECHNOLOGIES LIMITED Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) The assessee has filed these Appeals aggrieved and dissatisfied with the order of the Income Tax Appellate Tribunal, Bench at Mumbai, dated 31st March, 2015.

(2.) The Income Tax Appellate Tribunal decided two Appeals of the Revenue bearing ITA Nos. 5389 & 5390/Mum/2013 for the assessment years 2009-2010 and 2010-2011.

(3.) These Appeals were directed against the order of the First Appellate Authority, Mumbai, dated 29th May, 2013.