L. SOHANARAJ Vs. DEPUTY COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THESE appeals are filed both by the assessees and the Revenue questioning the correctness of the impugned common 79 to 82/Bang/1997 by the Income -tax Appellate Tribunal (hereinafter called as "the Tribunal" in short). These appeals are filed by each one of the assessees for different asst. yrs. 1989 -90 to 1993 94.

(2.) THE Revenue has also challenged the impugned judgment in the other connected appeals, it is aggrieved by the setting aside of the levy of penalty imposed by the assessing authority upon the assessees and affirmed by the first appellate authority and urged various legal contentions in support of the substantial questions framed in their appeals.

(3.) WE will take up the substantial questions that are framed in these appeals filed by the assessees, which read thus :