COMMISSIONER OF INCOME TAX Vs. HOPE TEXTILES LTD

JUDGEMENT

(1.) THE decision rendered in this appeal shall also govern disposal of other connected appeal being ITA No. 62 of 2004, because both these appeals arise between the same parties and involve same point.

(2.) THIS is an appeal filed by the CIT under Section 260a of the IT Act, against an order dt. 25th Nov. , 2003, passed by Tribunal, Indore in ITA Nos. 16, 17 and 18/ind/2003. The appeal was admitted for final hearing on following substantial questions of law:

(3.) FACTS of the appeal lie in a narrow compass. However, they need mention in brief infra to appreciate the controversy raised in this appeal.