JAIDAYAL PRANNATH KAPUR Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This Tax Case Appeal filed by the assessee under Section 260-A of the Income Tax Act, 1961 ("the Act" for brevity), is directed against the order, dated 02.01.2009, passed by the Income Tax Appellate Tribunal, Chennai "D" Bench, in I.T.A.No.1816/Mds/2008, for the Assessment Year 2002-03.

(2.) The appeal was admitted on 12.04.2010 to decide the following substantial questions of law :

(3.) We have elaborately heard Mr.T.Vasudevan, learned counsel for the appellant/assessee and Mrs.V.Pushpa, learned Standing Counsel appearing for the respondent/Revenue.