CIT Vs. H.P. GLOBAL SOFT LTD

JUDGEMENT

(1.) THESE four appeals by the Revenue arise out of the assessment orders passed by the AO in respect of the respondent-assessee, an Indian company, for the asst. yrs. 1995-96, 1996-97, 1997-98 and 1998-99 respectively.

(2.) ALL these four appeals involve common questions which had been noticed as under when the appeals were admitted for examination on 5th Sept., 2007 :

(3.) WE have heard Sri Kamaladhar, learned standing counsel appearing for the appellant/Revenue and Sri T. Suryanarayana, learned counsel appearing for the Revenue.