COMMISSIONER OF INCOME TAX Vs. TULSYAN NEC LIMITED

JUDGEMENT

(1.) THE appeals in T.C.(A) Nos.143 a to 1145 of 2008 have been preferred by the revenue against the order of the Income Tax Appellate Tribunal, Madras 'C' Bench, Chennai,dated 9.4.2007 passed in ITA Nos.1844, 1845 and 1846/Mds/2005 relating to the assessment years 1998-99, 1999-2000 and 2000-2001 respectively .

(2.) THE issue involved in all the appeals is one and the same. THE material facts as culled out from the statement of facts in the memorandum of grounds of appeal are stated below:-

(3.) THE questions of law in these appeals are identical to the one considered by the Division Bench. Following the Division Bench Judgment stated supra, the appeals are dismissed since the questions of law have already been answered in favour of the assessee.