DEEPAK KUMAR GARG Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS order shall dispose of three review petitions being M. C. C. No. 349 of 2008, M. C. C. No. 350 of 2008 and M. C. C. No. 351 of 2008, as all the three review petitions have been filed by the assessee seeking review of the order passed by the Division Bench on May 11, 2007, in three appeals, the lead case being I. T. A. No. 47 of 2006 (CIT v. Deepak Kumar Garg (2008) : 299 ITR 435 (MP))

(2.) THREE Income Tax Appeals being I. T. A. No. 47 of 2006, I. T. A. No. 64 of 2006 and I. T. A. No. 52 of 2006 were filed by the Commissioner of Income Tax, against a common order passed by the Income Tax Appellate Tribunal pertaining to the same assessee with regard to the assessment years 1994 -95, 1995 -96 and 1999 -2000.

(3.) IT is not a matter of any dispute that against the order dated May 11, 2007, passed by the Division Bench, special leave petitions had been preferred by the assessee before the Supreme Court. The aforesaid special leave petitions have been dismissed by the apex court on March 10, 2008 ((2008) 299 ITR 91). Leave has been declined.