- (1.) HEARD Mr Alok Mathur, learned counsel for the appellant as well as Sri P.J. Pardiwala, learned Senior Advocate assisted by Sri Wasiquddin Ahmad, learned counsel for the respondent.
(2.) THESE are the appeals filed under Section 260 -A of the Income Tax Act, 1961 against the judgment and order dated 19.1.2005, passed by the Income Tax Appellate Tribunal, Lucknow Bench, Lucknow.
(3.) THESE appeals relate to the financial years 1992 -93,1993 -94, 1994 -95, 1995 -96, 1996 -97, 1997 -98 and 1999 -2000. A bare perusal of the records shows that different appeals were preferred before the Income Tax Appellate Tribunal for the different financial years. All the appeals have been decided by common judgment and order dated 19.1.2005 which is under challenge before this Court.;