COMMISSIONER OF INCOME TAX, CHENNAI Vs. RITHA SABAPATHY

JUDGEMENT

(1.) We have heard Ms.V.Pushpa, learned Standing Counsel for the appellant Revenue and Ms.Sriniranjani Srinivasan for the respondent Assessee.

(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 07.05.2009 made in ITA.No.1525/Mds/2009 on the file of the Income Tax Appellate Tribunal, Chennai, ''B'' Bench (for brevity, the Tribunal) for the Assessment Year 2002-03.

(3.) The appeal was admitted on 15.09.2014 on the following substantial questions of law: