COMMISSIONER OF INCOME TAX Vs. RAKESH SARIN

JUDGEMENT

(1.) These appeals are filed by the Revenue challenging the order of the Income Tax Appellate Tribunal 'C' Bench, Chennai, dated 18.7.2013 made in ITA Nos.99 and 100/Mds/2013 for the assessment years 2008-2009 and 2009-2010, raising the following substantial questions of law:

(2.) When the matter was taken up for hearing today, the learned counsel on either side submitted that, in respect of the very same assessee, by order dated 24.9.2013 made in W.A.No.874 of 2011, this Court had allowed the revenue's appeal by holding that the block assessment was not barred by limitation and the Special Leave to Appeal (C) No.11750 of 2014 filed by the assessee was dismissed by the Supreme Court by order dated 8.8.2014.

(3.) That apart, following the order dated 24.9.2013 made in W.A.No.874 of 2011, a Division Bench of this Court, by judgment dated 21.10.2013 made in T.C.(A) No.677 of 2013, in the assessee's own case in respect of the block assessment years 1997-1998 to 2002-2003 and part of 2003-2004, has allowed the appeal and remitted the matter to the Tribunal for consideration of issues other than the point of limitation on merits.