COMMISSIONER OF INCOME TAX Vs. GLOWTRONICS LTD

JUDGEMENT

(1.) ALL these appeals under section 260-A of the Income Tax Act, 1961 [for short 'the Act'] are by the revenue and relating to the assessment 3

(2.) EARS 1995-96, 1993-94 & 199293 respectively.

(3.) THE Tribunal having allowed the appeals of the assessee in part for all the three assessment years and having dismissed the cross objection of the revenue relating to assessment year 1995-96, the revenue is in appeal before us by preferring three appeals for each of the assessment years referred to above.