INDO TECH ELECTRIC CO JAYALAKSHMI ESTATES CHENNAI Vs. DEPUTY COMMISSIONER OF INCOME TAX CHENNAI

JUDGEMENT

(1.) In view of the fact that both the appeals have arisen from the same Assessment Year and order, coupled with the further fact that the parties are one and the same, they have been taken up together and a common order is passed.

(2.) T.C.(A) No. 2209 of 2006 has been filed by the Assessee, challenging the order of the Tribunal which in turn has reversed the order of the Commissioner of Income Tax (Appeals) by confirming the order of the Assessing Officer. T.C.(A) No. 2210 of 2006 has been filed by the Assessee, challenging the order of the Tribunal which confirmed the order of the Commissioner of Income Tax (Appeals) as well as the Assessing Officer. Both these two appeals are pertaining to the Assessment Year 1995-96.

(3.) The Tribunal has allowed the appeal filed by the revenue and dismissed the appeal filed by the Assessee and hence these two appeals have been filed by the Assessee by raising the following substantial questions of law: