- (1.) Heard Sri Ashish Agrawal, learned counsel for the department and Sri Nikhil Agrawal, learned counsel for the assessee.
(2.) As the controversy involved in these appeals is identical, the same is being decided by a common judgment and order treating the Income Tax Appeal No. 100 of 2003 as the leading case.
(3.) This is department's appeal filed under Section 260-A of the Income Tax Act, 1961 against an order dated 17.6.2002 of the tribunal for the assessment year, 1998-99.;