- (1.) C.Ms. No. 30398/2016 & 30399/2016 (delay) in ITA No. 613/2016 C.Ms. No. 30401/2016 & 30402/2016 (delay) in ITA No. 614/2016 C.Ms. No. 30404/2016 & 30405/2016 (delay) in ITA No. 615/2016 C.Ms. No. 42538/2016 & 42539/2016 (delay) in ITA No. 801/2016 C.Ms. No. 43053/2016 & 43054/2016 (delay) in ITA No. 805/2016 C.Ms. No. 43253/2016 & 43254/2016 (delay) in ITA No. 809/2016 C.M. No. 43265/2016 & 43266/2016 (delay) in ITA No. 814/2016 C.Ms. No. 43686/2016 & 43687/2016 (delay) in ITA No. 840/2016 C.Ms. No. 44047/2016 & 44048/2016 (delay) in ITA No. 848/2016 C.Ms. No. 44055/2016 & 44056/2016 (delay) in ITA No. 849/2016. For the reasons explained in the applications, the delay in filing as well as re-filing is condoned. The applications are disposed of. ITAs Nos. 613/2016, 614/2016, 615/2016, 801/2016, 805/2016, 809/2016, 814/2016, 840/2016, 848/2016, 849/2016.
(2.) These are ten appeals by the Revenue directed against the common order dated 13th March, 2015 passed by the Income Tax Appellate Tribunal ('ITAT') in ITAs Nos. 6336, 6337, 6338, 6339, 6340 and 6341/Del/2014 for the Assessment Years ('AYs') 2003-04 to 2008-09 and ITAs Nos. 6553, 6554, 6555 and 6556/Del/2014 for the AYs 2005-06 to 2008-09. Of the 10 appeals, 6 were by the Assessee and 4 by the Revenue. The Revenue's appeals were for the AYs 2005-06 to 2008-09.
(3.) By the impugned order, the ITAT has partly allowed all the appeals filed by the Assessee and dismissed the cross appeals of the Revenue.;