COMMISSIONER OF INCOME TAX Vs. B. SURESH BALIGA

JUDGEMENT

(1.) These two Income Tax Appeals are directed against the order dated 22.09.2006 rendered by the Income Tax Appellate Tribunal, Bangalore, 'B' Bench (for short 'the Tribunal') in IT(SS)A No.10/PANJ/2002 and 8/PANJ/2002, whereby both these appeals were partly allowed. The appeals before the Tribunal were filed by the Assistant Commissioner of Income Tax against the order dated 30.4.2002 rendered by the Commissioner of Income Tax (Appeals)-VI, Bangalore (for short 'the Appellate Authority). The Appellate Authority by the order dated 30.04.2002 allowed the appeals partly. Those appeals were directed against the assessment order dated 31.1.2002 passed by the Assistant Commissioner of Income Tax (Central) Circle, Mangalore, (for short 'Assessing Officer').

(2.) We have heard the counsel for the parties.

(3.) In the present appeals revenue has formulated the following three substantial questions of law in the memorandum of appeal: