COMMISSIONER OF INCOME TAX Vs. DEEPAK MITTAL

JUDGEMENT

(1.) These six appeals under Section 260-A of the Income Tax Act, 1961 (for short, the Act) for the assessment years 2007-08, 2008-09 and 2009-10 of two assessees viz. Deepak Mittal and Amrit Sagar Mittal are directed against the common order of Income Tax Appellate Tribunal, Amritsar Branch, Amritsar (for short, the Tribunal) passed in ITA No.457(ASR)/2010, ITA No.249(ASR)/2011, ITA No.338(ASR)/2011, ITA No.456(ASR)/2010, ITA No.138(ASR)/2011 and ITA No.339(ASR)/2012 dated 17.10.2012 wherein the revenue has proposed following substantial question of law, for answer:

(2.) Since these appeals have common facts and issues adjudicated by the income tax authorities co-jointly, these appeals have been taken up together for adjudication.

(3.) The assessees are individuals deriving income from various sources including exempted income as dividend. Facts of Income Tax Appeal No.109 of 2013 pertaining to assessee Deepak Mittal for the assessment year 2007-08 have been taken up for clarity and convenience.