The Commissioner Of Income Tax-1 v. M/S. Sonam Builders

1) Counsel for the parties states that the questions raised in the aforesaid appeals are covered against the revenue and in favour of the assessee by the decision of this court in the case of Commissioner of Income Tax v. Bramha Associates reported in (2011) 51 DTR 298 (Bom.)

2) In view of the matter, the appeals are dismissed with no order as to costs.