ASHOK BHUSHANAND,PRAKASH KRISHNA,JJ - (1.) These nine Income Tax Appeals have been preferred by the Revenue against a common judgment and order passed by the Income Tax Appellate Tribunal in connected appeals.
(2.) THE dispute relates to the various assessment years 2003 -2004 to 20052006 in the case of M/s. LDK Share and Securities (P) Ltd., 2003 -2004 to 20082009 in the case of M/s. LDK Builders (P) Ltd. The learned standing counsel for the department states that identical questions of law and fact are involved in all these appeals. We have heard the Income Tax Appeal No.487 of 2012: CIT v. M/s. LDK Share and Securities (P) Ltd., which relates to the assessment year 2003 -2004 and is treated as the lead appeal by the counsel.
(3.) THE following substantial questions of law have been framed in the memo of appeal: -;