COMMISSIONER OF INCOME TAX Vs. CHOLAMANDALAM MS GENERAL

JUDGEMENT

(1.) These appeals by the Revenue under Sec. 260A of the Income Tax Act, 1961 (for short, the Act) challenge a common order passed by the Income Tax Appellate Tribunal, Chennai 'A' Bench (hereinafter called the Tribunal) dtd. 31/7/2018 in ITA.Nos.1620, 1676, 1350, 1621, 2276, 2372 and 1759/Chny/2011 as well as 1366/Chny/2013.

(2.) The issues relate to the assessment years from 2006-07 to 2009-10.

(3.) We have heard Mr.M.Swaminathan, learned Senior Standing Counsel, assisted by Ms.V.Pushpa, learned Junior Standing Counsel for the appellant and Mr.Sandeep Bagmar, learned counsel accepting notice for the respondent.