COMMISSIONER OF INCOME TAX Vs. AMBIKA APPALAM DEPOT

JUDGEMENT

(1.) The present appeal is preferred against the order of the Income-tax Appellate Tribunal, Madras "A" Bench, dated January 19, 2007, in IT (SS)A. No. 60/Mds/2003 for the assessment year : block period April 1, 1989, to March 16, 1999.

(2.) The following substantial question of law has been formulated at the time of admission of the appeal :

(3.) The facts in brief are as follows :