COMMISSIONER OF INCOME TAX Vs. M. K. SIRAJ

JUDGEMENT

(1.) We have heard Mr. Karthik Ranganathan, learned Senior Standing Counsel for the appellant/Revenue and Mr. Venkatnarayanan, learned counsel for the respondent/assessee.

(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 1 07.05.2013 made respectively in ITA.Nos...291/Mds/2013 , 292Mds/2013, 293Mds/2013, & 294/Mds/2013 on the file of the Income Tax Appellate Tribunal, Chennai, ''C'' Bench (for brevity, the Tribunal) for the Assessment Year 2007-2008.

(3.) The appeals were admitted on 05.09.2014 on the following substantial questions of law: