PRINCIPAL COMMISSIONER OF INCOME TAX Vs. SETH PROPERTIES

JUDGEMENT

(1.) These appeals under section 260A of the Income Tax Act, 1961 (the Act), challenge the common order dated 4th March, 2015 passed by the Income Tax Appellate Tribunal (the Tribunal). The impugned order dated 4th March, 2015 is in respect of Assessment Years 2003-04, 2004-05, 2005-06 and 2006-07. Thus, four appeals.

(2.) The Revenue urges the following common identical question of law in all the appeals for our consideration:

(3.) We refer to the facts from Income Tax Appeal No.512 of 2016 relating to Assessment Year 2003-04. This as it is agreed position between the parties that except differences in dates and amounts, the facts and law applicable to all the four Assessment Years in appeal are identical.