COMMISSIONER OF INCOME TAX Vs. JOSEPH ASYLUM INDUSTRIAL WORKSHOP

JUDGEMENT

(1.) These income tax appeals are directed against the order dated 22nd September 2006 rendered by Income Tax Appellate Tribunal (for short the "Tribunal") in ITA Nos.2952, 2954, 2973 and 2974 of 2004 pertaining to the assessment years 1997-98 to 2000-2001, whereby, the Tribunal dismissed all the appeals filed by the revenue.

(2.) The appeals before the Tribunal were arising from the orders, all dated 24th June 2004, passed by the Commissioner of Income Tax (Appeals) (for short, CIT (A)) whereby the CIT (A) partly allowed the appeals filed by the respondent-assessee against the order of assessing officer dated 26th March, 2002.

(3.) Though the revenue has framed three substantial questions of law in the memorandum of appeals, we have reframed the questions, with the assistance of the learned counsel for the parties. The questions on which we have heard learned counsel for the parties, and have dealt with, read as follows: