DY CIT Vs. SHANTI BHAWAN LODGE

JUDGEMENT

(1.) As the above appeals and COs are, inter-related, so I am disposing them off by this common order for the sake of convenience.

(2.) ITA Nos. 2585 to 2590/Jp/1994 are appeals by the revenue for assessment years 1984-85 to 1988-89 and 1991-92, and are directed against six separate orders of Commissioner (Appeals), Jodhpur, each dated 6-10-1994.

(3.) CO Nos. 4 to 9/Jdpr/1999 have been preferred to respect of the above six appeals being in respect of assessment years 1984-85 to 1989-90 and 1991-92, respectively.