ASIAN CEMENT INDUSTRIES Vs. INCOME TAX APPELLATE TRIBUNAL

JUDGEMENT

(1.) Aggrieved of the order dated 1-11-2006 passed by Income Tax Appellate Tribunal Amritsar Bench (for short 'ITAT'), M/s. Asian Cement Industries, Industrial Estate, Kathua (for short 'Assessee') is before us in the present two appeals filed under section 260A of the Income-tax Act, 1961 (for short 'IT Act') involving the identical issues on facts and law. The appeals, as such, are taken on board together for consideration for admission on substantial questions of law. Upon notice, Mr. D.S. Thakur, learned senior Advocate, appears for the Revenue. He is assisted by Mr. K.D.S. Kotwal, Advocate.

(2.) The following questions of law in the memo of appeal describing them as substantial questions of law have been formulated by the Assessee:-

(3.) Brief resume of the case of the Assessee.