(1.) THE above Tax Case (Appeals) are filed by the Revenue as against the order of the Income Tax Appellate Tribunal. In all the above Tax Case (Appeals), the issue raised by the Revenue is identical. Hence, all the above appeals are taken up together and common order is passed.
(2.) THE core issue raised in all the above Tax Case (Appeals) is whether, on the facts and in the circumstances of the case, the Tribunal is right in law in holding that the respondent/assessee in each appeal is entitled to claim deduction under section 80 -IA of the Income Tax Act.
(3.) IT is stated by the learned Standing Counsel appearing for the Revenue that as against the decision rendered by this Court in the case of Velayudhaswamy Spinning Mills V. Asst. CIT reported in : (2012) 340 ITR 477, the Revenue preferred appeals before the Supreme Court and the same are pending.