CIT Vs. INDIA EQUIPMENT LEASING LTD

JUDGEMENT

(1.) THESE appeals are filed by the revenue against the orders of the Income Tax Appellate Tribunal dated 10 -2 -2004, and 19 -9 -2003, made in I. T. A. Nos. 1332/Mds/1997 and 2522/Mds/96, respectively.

(2.) FOR the purpose of disposing of the case, we refer to the facts relating to the Tax Case (Appeal) No. 744 of 2004 only.

(3.) ON appeal to the Commissioner (Appeals), the Commissioner of Appeals following the earlier order in respect of the assessee, confirmed the order of the assessing officer. That order was taken on appeal to the Tribunal, which set aside the order of the Commissioner (Appeals) and then directed the assessing officer in the light of the decision rendered by the Tribunal in I. T. A. Nos. 280 and 1522/99 dated 5 -2 -2001, to frame the assessment afresh. Hence the appeal.