THE INCOME TAX OFFICER Vs. KEVIN ENTERPRISE

JUDGEMENT

(1.) THESE Tax Appeals involve common questions on law and facts and hence, they are decided by this common judgment. For the sake of convenience, Tax Appeal No. 966/2007 is taken as the lead matter.

(2.) BRIEFLY stated, the facts are that the assessee firm is engaged in the manufacture of Tower Packing called Mars Transfer Equipments. The produce of the assessee -firm is used in mega projects like petroleum, chemicals, pharma, etc. The assessee is extending 12 months' guarantee on its products.

(3.) BEING aggrieved by the order passed by the Assessing Officer, the assessee preferred appeal before the CIT(A). The CIT(A) disposed of the appeal vide order dated 12.06.1996 and the total income of the assessee was reduced to Rs. 4,13,250/ - after giving effect to the order of the CIT(A).