TELETUBE ELECTRONICS LTD. Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) These are two appeals under Section 260A of the Income Tax Act, 1961 ("Act") by the Assessee and the Revenue against the impugned common order dated 28th September 2001 passed by the Income Tax Appellate Tribunal ("ITAT") in ITA No. 892/Del/99 for Assessment Year 1994-95. Questions of law

(2.) On 25th November 2002 while admitting the appeals, the following questions of law were framed for consideration:

(3.) The Assessee Teletube Electronics Ltd. ("TEL") had two divisions i.e. a picture tube division situated at Ghaziabad in Uttar Pradesh and a glass bulb division at Bhiwadi, Rajasthan for manufacturing glass shells/bulbs for domestic use. The said glass bulb division, which had three lines i.e. Line-I, Line-II and Line-III, became operational during the AY 1984-85. The land on which the Bhiwadi division was situated, i.e. 496/497 RIICO Industrial Area, was given on lease to the Assessee by the Rajasthan Industrial Development and Investment Corporation Limited (RIICO) under a lease deed dated 24th June 1983.