ABHAY MANOHAR SAPRE, J. - (1.) Leave granted.
(2.) These appeals are filed against the final judgment and order dated 26.02.2016 passed by the High Court of Karnataka, Circuit Bench at Dharwad in ITA Nos. 100111-100120 of 2015 whereby the High Court dismissed the ITAs filed by the appellant(assessee) herein.
(3.) These appeals are filed by the assessee against the order passed by the High Court by which a bunch of appeals, some filed by the assessee and some filed by the Commissioner of Income Tax (Revenue) under Section 260-A of the Income Tax Act, 1961 (hereinafter referred to as "the Act") were disposed of.;