COMMISSIONER OF INCOME TAX Vs. VANDANA PROPERTIES

JUDGEMENT

(1.) These two appeals are admitted on the following common substantial question of law and taken up for hearing by consent of both the parties.

(2.) The assessment years involved herein are AY 2004- 2005 and 2005- 2006.

(3.) Since several appeals are filed in this Court raising similar questions, we have heard counsel for various parties as intervenors.