COMMISSIONER OF INCOMETAX Vs. V.D.MURALIDHARAN

JUDGEMENT

(1.) T.C.(A) Nos.247 and 248 of 2014 are filed challenging the order of the Income Tax Appellate Tribunal 'C' Bench, Chennai, dated 19.11.2013 made in I.T.(SS) A.Nos.14/Mds/2012 and 14/Mds/2013 for the block assessment years 1991-1992 to 2000-2001 and 2001-2002 (part), raising the following questions of law:

(2.) T.C.(A) No.502 of 2014 is filed by the Revenue challenging the order of the Income Tax Appellate Tribunal 'A' Bench, Chennai, dated 13.3.2013 made in I.T.(SS) A.No.16/Mds/2012 for block assessment years 1991-1992 to 2001-2002, raising the following question of law:

(3.) T.C.(A) Nos.651 and 652 of 2014 are filed calling in question the order of the Income Tax Appellate Tribunal 'C' Bench, Chennai, dated 21.3.2013 made in I.T.(SS) A.Nos.10/Mds/2012 and 19/Mds/2012 for the block assessment years 1991-1992 to 2001-2002, raising the following questions of law: