TATA YODOGAWA LIMITED Vs. COMMISSIONER OF INCOME TAX,

JUDGEMENT

(1.) These appeals relate to the Assessment Years 1993-94, 1994-95 and 1995-96. Some appeals are by the Assessee, formerly known as 'TATA Yodogawa Ltd.' now known as Tayo Rolls Ltd. (hereinafter referred to as the ' Assessee '). Other appeals are by the Income Tax Department.

(2.) These appeals have been filed against the orders of the Income Tax Tribunal (hereinafter referred to as 'ITAT' for short).

(3.) Since common questions of law arise in these appeals, therefore, they are being disposed of by this common order.