COMMISSIONER OF INCOME TAX, CHENNAI Vs. GOLDMINE INVESTMENTS

JUDGEMENT

(1.) This appeal filed by the assessee under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity), is directed against the order dated 19.01.2011 passed by the Income Tax Appellate Tribunal, "A" Bench, Chennai ('the Tribunal' for brevity) in I..TA.No.2040/Mds/2007 for the Assessment Year 1996-97.

(2.) The appeal was admitted on 30.08.2011 on the following Substantial Question of Law:

(3.) We have heard Ms.Sriniranjani Srinivasan, learned counsel for the appellant and Mr.T. Ravikumar, learned Standing Counsel for the respondent.