- (1.) Delay condoned.
(2.) Leave granted.
(3.) The challenge in the present Special Leave Petitions is against the common order dated 21st February, 2014 by which the High Court of Allahabad has recalled the final order dated 27th August, 2013 passed in Income Tax Appeal Nos.59/2006, 57/2006, 58/2006, 60/2006, 61/2006 and 62/2006 by exercising jurisdiction under Section 260A(7) of the Income Tax Act, 1961 read with Order XLI rule 21 of the Code of Civil Procedure, 1908.;