COMMISSIONER OF INCOME TAX Vs. NARAIN PROPERTIES LTD

JUDGEMENT

(1.) These two appeals under Section 260-A of the Income Tax Act, 1961 (hereinafter referred to as the Act) have been filed against the common judgment and order dated 30th June, 2000 passed by Income Tax Appellate Tribunal in Income Tax Appeal No.1075 of 1999 (for the assessment year 1998-99) and the Income Tax Appeal No.805 of 1999 (for the assessment year 1996-97).

(2.) Both the appeals raising same substantial questions of law, have been heard together and are being decided by this common judgment.

(3.) For deciding the questions of law in these appeals, it shall be sufficient to refer to the facts of Income Tax Appeal No.282 of 2000.