COMMISSIONER OF INCOME TAX Vs. VISWAMS

JUDGEMENT

(1.) The Revenue had filed these Appeals against the order of the learned Income Tax Appellate Tribunal dated 14.03.2008 allowing the Appeals filed by the Asessee with respect to the Assessment Years 2002-2003 and 2003-2004. These Appeals had been admitted by a Co-ordinate Bench of this Court on 16.12.2008 on the following substantial questions of law:-

(2.) Since common questions of law are involved in all the Appeals, the Appeals are taken up together for discussion and consideration.

(3.) The brief facts in T.C.A.No. 1931 of 2008 arising with respect to a partnership Firm Shri Rm K Viswanatha Pillai and Sons is discussed herein as being illustrating of the facts of all the other Appeals also.