COMMISSIONER OF INCOME TAX-I Vs. SUNDER FORGING

JUDGEMENT

(1.) These three appeals against the orders of the Income Tax Appellate Tribunal raise common questions of law and are, therefore, disposed of by this common order and judgment. The facts are noticed from ITA-242-2012, which pertains to the assessment year 2007-08.

(2.) The appellant contends that the following substantial questions of law arise in this case:-

(3.) The appeal is admitted in respect of the substantial question of law No.(i) raised above. Question (ii) does not raise a substantial question of law as we will demonstrate later. We have dismissed the appeal in this regard.