SANKHLA POLYMERS (P) LTD Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) This appeal by an assessee under Section 260A of the Income Tax Act, 1961 [for short, the Act], though is given one number, it is clarified by Sri A Shankar, learned counsel for appellant-assessee that the appeals related to three assessment years viz., 2002-03, 2003-04 and 2004- 05 and therefore the assessee has paid commensurate court fee for three appeals.

(2.) Registry is directed to take note of this position and assign two more appeal numbers.

(3.) The common order dated 28-2-2006 [copy at Annexure-A to the memorandum of appeal], passed by the income tax appellate tribunal in respect of the three assessment years in question is challenged in these appeals and arguments are addressed in common.