COMMISSIONER OF INCOME TAX, HUBLI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) These appeals by the revenue are against the judgment and order dated September 30, 2013, passed by the Income-Tax Appellate Tribunal, C Bench, Bengaluru, affirming the order dated July 29, 2011, passed by the Commissioner of Income-tax (Appeals), Navanagar, Hubli.

(2.) We are informed that in all these six appeals, similar questions of law and facts are involved.

(3.) Gulbarga Electricity Supply Company Limited, the assessee in short, challenged demands of the jurisdictional Deputy Commissioner of Income-tax. Appeals were filed before the Commissioner of Incometax (Appeals) and by order dated July 29, 2011, the appeals were partly allowed. The revenue took the matter before the Income-tax Appellate Tribunal, but the attempt of the revenue was abortive.