SAPPHIRE DEVELOPERS,MUMBAI vs. ACIT, CENTRAL CIRCLE 8(2), MUMBAI
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Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI
Before: SHRI SAKTIJIT DEY & SHRI MAKARAND VASANT MAHADEOKAR
PER MAKARAND VASANT MAHADEOKAR, AM:
These five appeals by the assessee are directed against the separate orders passed by the learned Commissioner of Income-tax (Appeals)-48, Mumbai [hereinafter referred to as “CIT(A)”], under section 250 of the Income-tax Act, 1961 [hereinafter referred to as “the Act”], for the assessment years 2013-14 to 2017-18. Since the appeals arise from the same search action, involve substantially common facts and concern additions made in respect of unsecured loans and the being disposed o
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