MISC BERHAD Vs. ASSTT. DIRECTOR OF INCOME TAX

JUDGEMENT

(1.) THE aforesaid appeals have been filed by the assessee as well as the Revenue against the consolidated impugned order dated 2nd July 2012, passed by the learned Commissioner (Appeals) -XI, Mumbai, for the aforementioned assessment years. The appeals preferred for the assessment year 2004 -05 to 2007 -08, relate to the quantum of assessment passed under section 143(3) r/w section 147 r/w section 144C(3), whereas, the appeal for the assessment year 2009 -10, is in relation to the quantum of assessment passed under section 143(3) r/w section 144C(3).

(2.) SINCE all these appeals pertain to the same assessee involving common issues arising out of identical set of facts and circumstances, therefore, as a matter of convenience, these appeals were heard together and are being disposed off by way of this consolidated order.

(3.) WE will first take up the issues which are arising in assessee's appeal and are permeating through in all the years. For the sake of ready reference, grounds of appeal for the assessment year 2004 -05 are reproduced herein below: -