- (1.) Since these three appeals arise out of the same order they are being decided by this common judgment.
(2.) By way of these appeals, the appellant has challenged the judgment and order of the Tribunal whereby the Tribunal has dismissed the appeal of the department and allowed the appeal of the assessee modifying the order of CIT partially.
(3.) This Court while admitting the ITA No.355/2011 has framed following substantial question of law: "Whether in the facts and circumstances of the case the ITAT is justified in considering the interest as part of the book profit in contravention of Section 40(b) i.e as per Section 40(b) the book profit has to be computed in the manner laid down in Chapter-IV D?";