- (1.) Heard Sri Shubhan Agarwal, learned counsel for the department and Sri Ashish Bansal, learned counsel for the assessee.
(2.) This appeal under Section 260A of the Income Tax, 1961(hereinafter referred to as the 'Act') has been filed by the department against the order of the Income Tax Appellate Tribunal, Lucknow Bench, "B", Lucknow dated 12.06.2015 for the assessment year 2007-08 raising following questions of law. "B. Whether on the facts and circumstances of the case, the learned ITAT was justified in law in confirming the order of CIT (A) in respect of addition of Rs. 57,07,130/- made u/s. 92 of the I.T. Act on the basis of order of
(3.) Tpo, who had calculated Transfer pricing on the basis of existing data available on record?" This question has already been answered by this Court in favour of the assessee and against the department in connected Income Tax Appeal No.7 of 2017. The appeal is, accordingly, dismissed in the same terms.;