DIRECTOR OF INCOME-TAX Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) I.T.A.No.166/2011 under Section 260A of the Income Tax Act, 1961 (hereinafter referred to as 'the Act' for short) has been preferred by the revenue, whereas, I.T.A.No.148/2011 has been preferred by the assessee. Since, both the appeals arise out of common order passed by the Income Tax Appellate Tribunal (hereinafter referred to as 'the Tribunal', for short) and on account of similarity of substantial questions of law involved in these appeals, they were heard together and are being decided by this common judgment. I.T.A.No.148/2011 pertains to the Assessment years 2000-01 to 2002-03, whereas, I.T.A.No.166/2011 pertains to Assessment year 2000-01.

(2.) I.T.A.No.166/2011 was admitted by a bench of this Court vide order dated 30.01.2012 on the following substantial questions of law:

(3.) I.T.A.No.148/2011 was admitted by a bench of this court vide order dated 29.08.2011 on the following substantial question of law: