CO-OPERATIVE CENTRALE REIFFEISENBOERENLEENBANK B A Vs. DEPUTY DIRECTOR OF INCOME TAX INTERNATIONAL TAXATION-1(2), MUMBAI

JUDGEMENT

(1.) These Appeals involve common questions of law. They were heard together and can be conveniently disposed off by a common order.

(2.) Admit.

(3.) By consent heard finally on the following substantial questions of law, which found at page 24 of the paper book in Income Tax Appeal No. 1198 of 2015. They read as under:-