INCOME TAX OFFICER Vs. VARDHMAN INDUSTRIES

JUDGEMENT

(1.) ALL these appeals by the Department for asst. yrs. 1995 -96 to 1997 -98 and cross -objections by the assessee for asst. yrs. 1996 -97 and 1997 -98 involve almost identical facts, so these are being disposed of by this common order for the sake of convenience and brevity.

(2.) For the sake of convenience, the facts for asst. yr. 1996 -97 in ITA No. 296/Ju/2000 are taken up.

(3.) I have heard the rival submissions and perused the relevant material on record.