COMMISSIONER OF INCOME TAX Vs. SURAT BEVERAGES LTD

JUDGEMENT

(1.) AS both these tax appeals are against the same judgment and order passed by the Income Tax Appellate Tribunal (hereinafter referred to as "ITAT") and as such they are cross appeals, they are disposed of by this common judgment and order.

(2.) FACTS leading to the present appeals in nutshell are as under:

(3.) HEARD learned counsel appearing on behalf of both the appellants at length and considered the impugned common judgment and order passed by the learned ITAT.