Principal Commissioner Of Income Tax 1 vs. M/S. Mahendra Builders And Developers

1 I.T.A. No.44/2016 11.02.2016 Shri Sanjay Lal, Advocate for the appellant. In view of the decision in the case of The Commissioner of Income Tax, Bhopal vs. M/s Global Reality in I.T.A. No.40/2012 decided on 21.8.2015 and connected matters, which decision has been confirmed by the Supreme Court by dismissal of SLP (Civil) No.27133/2015 vide order dated 24.9.2015, this appeal and I.A. No.2014/2016 – for condonation of delay are disposed of. (A.M. Khanwilkar) (Sanjay Yadav) Chief Justice Judge psm