- (1.) Heard Sri R.C. Bansal & Sri Shashank Dhaon, learned counsel for appellant and Sri Manish Mishra, learned counsel for respondent.
(2.) This appeal under Section 260-A of Income Tax Act, 1961 (hereinafter referred to as the "Act, 1961") has been filed by M/s Shri Ram Kutir Khandsari Udyog Pvt. Ltd. (hereinafter referred to as "Assessee") being aggrieved by order dated 10.07.2015 passed by Income Tax Appellate Tribunal, Lucknow Bench 'B', Lucknow (hereinafter referred to as the "Tribunal") in ITA No. 630/LKW/2014.
(3.) The dispute relates to Assessment Year (hereinafter referred to as "A.Y.") 2010-11.;