VELAYUDHASWAMY SPINNING MILLS (P) LTD Vs. ASSTT CIT

JUDGEMENT

(1.) Tax Case (Appeal) Nos. 909 and 940 of 2009 are filed by the assessee under Section 260A of the Income Tax Act, 1961 against the order of the Tribunal, C Bench, Chennai, dated 24-4-2009 made in ITA Nos. 1507/Mad/2008 and 1505/Mad/2008 respectively.

(2.) Tax Case (Appeal) No. 918 of 2008 is filed by the revenue under Section 260A of the Income Tax Act, 1961 against the order of the Tribunal, B Bench, Chennai, dated 31-10-2007, made in ITA No. 1077/Mad/2007.

(3.) Even though the issue involved in the above tax cases is common, the assessees are different and the facts are also different, hence we are inclined to decide the matter one by one.