AFFECTION INVESTMENTS LTD Vs. A C I T

JUDGEMENT

(1.) IN all the four Appeals by a common order dated 25. 06. 2003, following common questions have been formulated by this Court at the time of admission:

(2.) ALL the four Appeals are taken up for hearing and disposal for together as they arise out of common order of the Tribunal dated 19. 02. 2003.

(3.) HEARD learned counsel appearing for the respective parties. In relation to question No. 1, it is common ground between the parties that the controversy now stands answered by judgment rendered today in case of The Assistant Commissioner of Income Tax v. Amazon Investments Ltd in Tax Appeal No. 556 of 1999. Hence, it is not necessary to set out facts and contentions in detail.