MEC INTERNATIONAL Vs. DEPUTY COMMISSIONER OF INCOME-TAX

JUDGEMENT

(1.) These appeals, filed by the appellant/assessee under Section 260A of the Income-tax Act, 1961 (hereinafter referred to as "the Act"?), are directed against the common order dated 26.09.2008, passed by the Income-tax Appellate Tribunal Chennai 'B' Bench, Chennai (for brevity, "the ITAT"?), in I.T.A.Nos.1717 to 1719/Mds/06 for the assessment years 1999-2000, 2000-01 and 2002-03 respectively.

(2.) The above appeals have been admitted, on 26.02.2009, on the following substantial question of law:-

(3.) Since the facts are identical in all the three appeals, it would suffice to refer to the facts for the assessment year 1999-2000, which is subject matter of Tax Case (Appeal) No.31 of 2009.