COMMISSIONER OF INCOME TAX Vs. HARRISONS MALAYALAM LTD

JUDGEMENT

(1.) The revenue has filed these appeals challenging the common order dated 14.05.2015 of the Income Tax Appellate Tribunal, Cochin Bench in I.T.A.Nos.456/Coch/2014 to 459/Coch/2014.

(2.) The respondent/assessee is a company engaged in the manufacture/production of tea, rubber etc. The issues in the appeals relate to assessment of income tax for the assessment years 2007-08 to 2010-11.

(3.) The substantial questions of law for consideration in these appeals are the following: