COMMISSIONER OF INCOME TAX Vs. TTK LIG LTD

JUDGEMENT

(1.) These Appeals filed by the Revenue under Section 260A of the Income Tax Act (Act), is directed against the common order passed by the Income Tax Appellate Tribunal Bench 'C', Chennai (Tribunal) in ITA.No. 1448/Mds/2006 & 1611/Mds/2006, pertaining to the assessment years 2001-02 & 2000-01 respectively.

(2.) The Tax case Appeals have been admitted on the following substantial questions of law:-

(3.) The appeals before the Tribunal were by the Revenue questioning the correctness of the order passed by the Commissioner of Income Tax (Appeals), [CIT(A)], dated 002.2006 & 06.02006 respectively. The appeals before the CIT(A), were filed by the assessee challenging the assessment orders passed under Section 143(3) of the Act, dated 25.02004, for the assessment year 2001-02 and the assessment order dated 31.01.2004 under Section 143(3) r/w Section 147 of the Act for the assessment years 2000-01.