V.B.GUPTA, J. - (1.) BY this common judgment, two appeals bearing ITA Nos. 306 and 307/2002 filed by the appellant against the impugned Income -tax Appellate Tribunal (for short as 'Tribunal') are being disposed of as both these appeals involve common question of law and fact.
(2.) COMMON facts as emerge out from the record are that appellant is wife of Shri A.C. Burman, chairman, M/s Dabur India Ltd. and has income from house property, business and other sources. Husband of the appellant has undertaken several trips abroad during the relevant period and the appellant accompanied him on these trips. The company had undertaken the expenses on tickets for the appellant's visit abroad. The AO disallowed 50 per cent of the expenses and treated 50 per cent of the amount spent as income of the assessee under the provision of s. 2(24)(iv) of the IT Act (for short as 'Act').
(3.) THE appellant being not satisfied with the order of the AO filed an appeal before the CIT(A) who set aside the order of the AO. The Revenue filed an appeal before the Tribunal and vide impugned order the matter was decided in favour of the Revenue.;