CAIRN ENERGY INDIA LIMITED ANNA SALAI CHENNAI Vs. JOINT COMMISSIONER OF INCOME TAX SPECIAL RANGE I CHENNAI

JUDGEMENT

(1.) (PRAYER: T.C.No.251 of 2007 is filed under Section 260A of the Income Tax Act, 1961, against the order dated 28.7.2006 in ITA No.273/MDS/2001 on the file of the Income Tax Appellate Tribunal, Chennai Bench 'A' and T.C.No.252 of 2007 is filed under Section 260A of the Income Tax Act, 1961, against the order dated 28.7.2006 in ITA No.1567/MDS/2000 on the file of the Income Tax Appellate Tribunal, Chennai Bench 'A'.) These two Tax Cases are filed by the assessee, seeking admission. The appeals relate to the assessment years 1996-97 and 1998-99.

(2.) THE following are the substantial questions of law raised seeking admission in respect of T.C.No.251 of 2007:

(3.) THE assessee challenged this finding before the Commissioner of Income Tax (Appeals), who, however, rejected the same and confirmed the findings of the Assessing Officer. Aggrieved by this, the assessee preferred further appeal before the Tribunal.