COMMISSIONER OF INCOME TAX Vs. NITIN S. GARG

JUDGEMENT

(1.) As common questions of fact and law arise in the above captioned batch of four appeals and the appeals are also preferred against a common order passed by Income Tax Tribunal, B Bench, Ahmedabad, the same were taken up for hearing together and are being disposed of by this common judgment and order.

(2.) These appeals under Section-260(A) of the Income Tax Act, 1961 are at the instance of the Revenue and are directed against an order dated 04/06/2010 passed by the Income Tax Tribunal, B Bench, Ahmedabad in Income Tax Appeals bearing ITA No.169, 170, 171 and 172-AHD-2009 for the Assessment Year 2001-02, 2002-03, 2003-04 and 2006-07 respectively.

(3.) The facts giving rise to present Appeals can be summed up thus: