- (1.) Since all these appeals involve common question of law and facts hence they are being decided by this common judgment.
(2.) By way of these appeals, the appellants have assailed the judgment and order of the Tribunal whereby Tribunal partly allowed the appeal of the assessee and dismissed the appeal of the department in D.B. Income Tax Appeal No.199/2015, appeal of the assessee was dismissed.
(3.) Counsel for the department Mr. Mathur has argued in Appeal No.162/2012 which was filed prior in time wherein while admitting the appeal, this Court framed the following substantial question of law:- "Whether the component of interest received on compensation awarded by the Motor Accident Claims Tribunal payable to the claimants on the death of victim falls within the ambit of interest within the meaning of Sec. 2 (28A) of the Income Tax, 1961 and can be subjected to tax ?";