COMMISSIONER OF INCOME TAX, CHENNAI Vs. P. DAMODARAN

JUDGEMENT

(1.) We have heard Ms.S.Premalatha, learned Standing Counsel for the appellant/Revenue and Mr.M.P.Senthil Kumar, learned counsel for the respondent.

(2.) These appeals, filed by the Revenue under Section 260A of the Income Tax Act, 1961 (for short, the Act) are directed against the order dated 13.02.2009 made respectively in ITA.Nos.825/Mds/08, 826/Mds/08, 827/Mds/08, 828/Mds/08 and 829/Mds/08 on the file of the Income Tax Appellate Tribunal, Chennai, ''C'' Bench (for brevity, the Tribunal) for the Assessment Years 1998-99, 1999-2000, 2000-2001, 2002-2003 and 2003-2004.

(3.) The appeals were admitted on 07.02.2011 on the following substantial question of law: