COMMISSIONER OF INCOME TAX Vs. M. P. PURUSHOTHAMAN

JUDGEMENT

(1.) These appeals have been filed by the Revenue under Section 260A of the Income-tax Act, 1961 (hereinafter referred to as "the Act"), challenging the orders dated 17.10.2007 and 04.07.2008 passed by the Income-tax Appellate Tribunal Bench 'B', Chennai (?the Tribunal?, for brevity) in I.T.A.No.626/Mds/07 and I.T.A.No.508/Mds/07 for the assessment year 2002-03 respectively.

(2.) The reason for preferring two appeals is on account of the fact that aggrieved by the order passed by the Commissioner of Income-tax (Appeals)-I, Chennai (for brevity, ?the CIT(A)?), dated 15.12.2006, the assessee as well as the Revenue filed appeals before the Tribunal and two separate orders were passed by the Tribunal accepting the case of the assessee and this being the reason, the Revenue has filed two tax case appeals.

(3.) A decision in T.C.(A) No.568 of 2008 would cover both cases. The appeal was admitted, on 03.07.2008, on the following substantial question of law:-