- (1.) Leave granted.
(2.) This batch of civil appeals filed by the assessee is directed against judgments dated 12.10.06 and 16.10.06 passed by the Punjab and Haryana High Court whereby the High Court has upheld the disallowance of interest claimed under Section 36(1)(iii) of the Income-tax Act, 1961 ("1961 Act", for short), placing reliance on its judgment in the case of Commissioner of Income-tax v. Abhishek Industries Ltd., (2006) 286 ITR 1 (P&H).
(3.) In this batch of civil appeals we are concerned with Assessment Years 1993-94, 1994-95, 1995-96, 1996-97 and 1997-98.;