ASSISTANT COMMISSIONER OF INCOME TAX Vs. SYNTHETICS LTD

JUDGEMENT

(1.) BOTH the above appeals have been filed under Section 260a of the IT Act, 1961, against the order of the Tribunal in ITA Nos. 990/ind/1995, dt. 22nd Nov. , 2002 for the asst. yr. 1992-93 and 746/ind/1997, dt. 4th April, 2003 for the asst. yr. 1993-94. The questions formulated in IT Appeal No. 34 of 2003 read as under:

(2.) THE substantial questions formulated in IT Appeal No. 81 of 2003 read as under:

(3.) LEARNED Counsel for the Department has, at the outset, submitted that he is seeking adjudication on facts and law pertaining to question No. 3 in IT Appeal No. 34 of 2003 and question No. 2 in IT Appeal No. 81 of 2003. The said two questions being based on common grounds and contentions, both these appeals are being disposed of by this order.