CIT Vs. LUDHIANA HOSIERY AND TEXTILE ASSOCIATION

JUDGEMENT

(1.) This order shall dispose of Income Tax Appeal Nos. 1 to 3 of 1994 as these involve identical facts and common questions of law.

(2.) Being identical matters, the facts are extracted from IT Appeal No. 1 of 1994.

(3.) This appeal has been preferred by the revenue under Section 269H of the Income Tax Act, 1961 (in short "the Act") against the order dated 14th Sept., 1993 passed by the Income Tax Appellate Tribunal, Delhi Bench E, Delhi (hereinafter referred to as "the Tribunal") whereby the order of the competent authority for acquisition of property was quashed.