COMMISSIONER OF INCOME TAX Vs. INDIAN ADDITIVES LIMITED

JUDGEMENT

(1.) This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 (for short, the Act) is directed against the order 13.11.2009 made in ITA.No.2238/mds/2008 on the file of the Income Tax Appellate Tribunal, 'A' Bench, Chennai (for brevity, the Tribunal) for the assessment year 1999-2000

(2.) The following two substantial questions of law were raised by the revenue when the tax case appeal was listed for admission:

(3.) We have heard Mr.Karthick Ranganathan, learned Senior Standing Counsel for the appellant/revenue and Mr.G.Baskar, learned counsel appearing for the respondent/assessee.