COMMISSIONER OF INCOME TAX, CHENNAI Vs. R. ASHOKAN

JUDGEMENT

(1.) We have heard Mr.T.Ravikumar, learned Senior Standing Counsel, for the appellant/Revenue.

(2.) The appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 (for short, the Act) is directed against the order dated 05.09.2011 made in I.T.A.No.2063/Mds/2010 on the file of the Income Tax Appellate Tribunal, Chennai, C Bench (for brevity, the Tribunal) for the Assessment Year 2000-01.

(3.) The Revenue has raised the following substantial questions of law in the above appeal :