COMMISSIONER OF INCOME TAX CHENNAI Vs. SMT. ANITA KUMARAN NO.10, ROYAL ENCLAVE BESANT AVENUE, ADYAR, CHENNAI

JUDGEMENT

(1.) C.M.P. No. 2395 and 2396 of 2017 (Dispense with):

(2.) These appeals are preferred by the Revenue as against the common order of the Income Tax Appellate Tribunal (in short 'the Tribunal'), dated 19.06.2015.

(3.) By virtue of the impugned judgment, a common order was passed qua Assessment Years (A.Y.s) 2008-09, 2009-10 and 2010-11.