COMMISSIONER OF INCOME TAX Vs. RAVI EXPORTS LTD

JUDGEMENT

(1.) AS common question of law and facts arise in this group of appeals and as such arising out of the impugned judgment and order passed by the learned Income Tax Appellate Tribunal (hereinafter referred to the as the "ITAT") and with respect to same assessee but with respect to different assessment year, all these appeals are disposed of by this common judgment and order.

(2.) ALL these Tax Appeals have been preferred by the revenue against the impugned common judgment and order passed by the learned ITAT dated 30.4.2010 passed in ITA No. 2400, 2401 and 2402/AHD/2007 fop AY 19992000, 200001 and 200405 respectively.

(3.) IN all these appeals a common question of law which arise for consideration is as to whether the Tribunal below has committed any error of law in restoring the issue to the file of the Assessing Officer for allowance of relief under Section 80HHC(3)of the Income Tax Act by reducing only profit and not entire sale proceeds arising out of the DEPB.