SPAN DEVELOPERS,MUMBAI vs. DCIT, CENTRAL CIRCLE 1, THANE, THANE
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Income Tax Appellate Tribunal, ‘F’ BENCH
Before: SHRI AMIT SHUKLA & SHRI MAKARAND VASANT MAHADEOKAR
PER BENCH: These appeals preferred by Span Realtors and Span Developers, both belonging to the Span Group, arise from the respective orders passed by the learned CIT(A), Pune-11, under section 250 of the Income-tax Act, 1961, for the assessment years mentioned in the cause title. Since all the appeals emanate from the same search action, rest upon common seized material and invol
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