CIT Vs. BINDAL STEELS

JUDGEMENT

(1.) THIS order shall dispose of two appeals i.e. ITA Nos. 485 and 486 of 2008, as the appeals arise from the same order passed by the Tribunal in respect of the assessee therein.

(2.) IN ITA No. 485 of 2008, the following substantial questions of law have been framed:-

(3.) LEARNED counsel for the revenue has pointed out that Special Leave Petitions Nos. 20755-20802 of 2011 filed against the said decision have also been dismissed on 08.08.2011. Learned counsel for the assessee does not dispute the aforesaid fact.