COMMISSIONER OF INCOME TAX Vs. P SEKAR TRUST

JUDGEMENT

(1.) ALL these 15 appeals are filed at the instance of the revenue against the common order of the Income Tax Appellate Tribunal 'a' Bench, Chennai, dated 24. 02. 2004 made in I. T. As. Nos. 2023 to 2033 of 2003 and 2045 to 2048 of 2003. Tax Case Appeals Nos. 866 to 870 of 2004 and 454 to 459 of 2005 arise out of I. T. As. Nos. 2023 to 2033 of 2003 relate to the assessment years 1989-90 to 1999-2000 in respect M/s. Sekar Trust and Tax Case Appeals Nos. 929 to 932 of 2004 arise out of ITA Nos. 2045 to 2048 of 2003 relate to the assessment years 1994-95 to 1997-98 pertaining to M/s. Peegee Trust.

(2.) THE appeals in T. C. (As.) Nos. 866 to 870 of 2004 and 454 to 459 of 2005 were admitted by this Court on 10. 02. 2005 on the following substantial question of law :

(3.) AS the order of the Tribunal is common order and the issue involved in these appeals is one and the same, all the appeals are disposed of by this common judgment. For the purpose of narration of facts, which are common in all the appeal, Tax Case (Appeal) No. 866 of 2004 is taken as a typical case.