COMMISSIONER OF INCOME TAX Vs. ANJANI FABRICS LTD.

JUDGEMENT

(1.) AS common question of law and facts arise in this group of appeals, they are disposed of by this common judgment and order.

(2.) TAX Appeal No. 977 of 2010 has been preferred by the appellant -revenue challenging the order dated 19 -10 -2007 passed by the learned Income Tax Appellate Tribunal, Ahmedabad (hereinafter referred to as the 'ITAT') passed in ITA No. 2318/AHD/2007 for assessment year 2004 -05, by which, the learned ITAT had dismissed the said appeal preferred by the revenue solely on the ground of low tax effect.

(3.) HEARD Mrs. Mauna Bhatt, Shri K.M. Parikh and Mrs. Paurami Sheth, learned counsel appearing on behalf of the revenue in respective appeals and Shri B.S. Soparkar and Shri Hardik Vora, learned counsel appearing on behalf of respondent in Tax Appeal No. 108 of 2010 and Tax Appeal No. 1102 of 2010. Though served, nobody appears on behalf of the respondent in other appeals.