COMMISSIONER OF INCOME TAX Vs. SUNDARAM CLAYTON LTD

JUDGEMENT

(1.) THESE two appeals relate to the assessment year 2001-2002 preferred against the common order dated 16.03.2007 passed by the Income Tax Appellate Tribunal in two appeals in ITA.No.551/Mds/2005 and ITA.No.674/Mds/2005.

(2.) THE material facts culled out from the statement of facts, stated in the memorandum of appeal, are as follows:-

(3.) THE revenue, aggrieved against that common order of the Tribunal, has filed the present appeals by framing the following substantial question of law: