MR. AMARJEET DHALL,LUDHIANA vs. DCIT, LUDHIANA

Per Sanjay Garg, Judicial Member:

These appeals have been preferred by the different assessees

who were parties to the same transaction of sale of land. ITA No.

366/Chd/2012 and 263/Chd/2012 are appeals preferred by the

assessee Shri Amarjeet Dhall, purchaser and Shri Tarsem Singla,

Seller respectively challenging the revision order of the

Commissioner of Income Tax (herein referred to ‘ CIT’) passed u/s

263 of Income-tax Act, 1961 (in short 'the Act') whereas ITA

Nos.148/chd/2014 &369/Chd/2014 have been preferred by the above

said assessees respectively agitating the action of CIT (Appeals) in

upholding the additions made by the Assessing officer in the

assessment proceedings carried out u/s 143(3) read with section 153A

of the Act in compliance of the directions issued by the CIT in his

order passed u/s 263 of the Act. The revenue has come in appeal