COMMISSIONER OF INCOME TAX Vs. WHEELS INDIA LIMITED

JUDGEMENT

(1.) THESE Appeals are filed under Section 260A of the Income Tax Act against the orders dated 18.02.2004 and 15.07.2003 made in I.T.A.No.701/Mds/96 and I.T.A.No.562/Mds/1996 on the file of the Income Tax Appellate Tribunal Madras "C" and 'B' Bench respectively.

(2.) IN both these appeals, a common substantial question of law has been formulated, which is to the following effect:-

(3.) WE anxiously heard the contentions of the either parties and carefully perused the provision of the Act. Let us now consider the point in issue.