- (1.) Heard Sri Alok Mathur, learned counsel for appellant and Sri Waseeq Uddin Ahmad, Advocate for respondent.
(2.) All these appeals filed under Section 260A of Income Tax Act, 1961 (hereinafter referred to as the "Act, 1961") have arisen from common judgment and order dated 17.12.2014 passed by Income Tax Appellate Tribunal (hereinafter referred to as the "Tribunal") and, therefore, as agreed by learned counsel for the parties have been heard together and are being decided by this common judgment.
(3.) In fact Tribunal decided three bunches of appeals pertaining to Assessment Years 2003-04 to 2007-08 by a common judgment in which questions relating to Section 201(1), 201(1A) and 271C of Act, 1961 were raised. In the present appeals we are concerned with that part of judgment which relates to Section 201(1) of Act, 1961.;