In the result, the appeal of assessee is treated as allowed for statistical purpose
Bench: Shri R.K. Panda & Ms. Astha Chandra
आयकर अपीलीय अधिकरण “ए”न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA