TERACOM LIMITED Vs. ASST COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Both the above Petitions are taken up together as it was not disputed that the points raised therein are similar.

(2.) Heard Shri S. R. Rivankar, learned Counsel appearing for the Petitioners and Ms. Asha Desai, learned Counsel appearing for the Respondents.

(3.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondents, waives service.